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Delhi HC Asks Rajeev Babbar to Respond on CM’s Plea Challenging Summons in Defamation Case - (13 Oct 2020)

CRIMINAL

Delhi High Court has asked Bharatiya Janta Party functionary, Rajeev Babbar to respond to a plea by chief minister Arvind Kejriwal and other Aam Aadmi Party members challenging summons issued to them in a defamation case filed by him.

Tags : DELHI HIGH COURT   RAJEEV BABBAR   DEFAMATION CASE  

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