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Telangana HC Quashes and Set Aside Order Awarding Imprisonment of 6 Months to Top Officials - (24 Aug 2021)

CONTEMPT OF COURT

Telangana High Court has quashed and set aside a single judge order awarding six-month simple imprisonment to six top officials and imposing Rs. 2,000 fine on each of them in a contempt of court petition.

Tags : TELANGANA HIGH COURT   IMPRISONMENT OF 6 MONTHS TO TOP OFFICIALS  

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