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Delhi HC: Pending Litigation Cannot Become Subject of Private Correspondence by Litigant and Judge - (27 Sep 2021)

CIVIL

Delhi High Court has deprecated the act of a student sending personal email while highlighting the pendency of his case since last 8 years, observing that a pending litigation cannot become subject matter of private correspondence by a litigant and a judge.

Tags : DELHI HIGH COURT   PENDING LITIGATION  

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