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Delhi HC Restrains Ex-Employee of Air India from Posting Allegations Against Company - (12 Oct 2020)

MEDIA AND COMMUNICATION

Delhi High Court has restrained an ex-employee of Air India from directly or indirectly, publishing and/or commenting or communicating or issuing any video, tweet, article, interview containing or referring to the allegations against Air India.

Tags : DELHI HIGH COURT   POSTING OF ALLEGATIONS AGAINST AIR INDIA BY EX-EMPLOYEE  

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