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Delhi HC Directs Arnab Goswami to Have Restraint in Tharoor's Plea Against Defamatory Broadcasting - (10 Sep 2020)

CIVIL

Delhi High Court has directed Arnab Goswami to exercise restraint and 'bring down the rhetoric', till the plea moved by Tharoor seeking injunction against allegedly defamatory broadcasting on Sunanda Pushkar case is disposed of.

Tags : DELHI HIGH COURT   ARNAB GOSWAMI  

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