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P&H HC: Implementing Party Cannot be Liable for Proceedings Under Contempt of Court - (11 Jan 2021)

CONTEMPT OF COURT

Punjab and Haryana High Court has observed that an implementing party could not be made liable for proceedings under the Contempt of Court Act, 1971 for non-compliance of a judicial order, if such an order cannot be complied with, practically.

Tags : PUNJAB AND HARYANA HIGH COURT   PROCEEDINGS UNDER CONTEMPT OF COURT ACT  

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