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Delhi HC Asks Arvind Kejriwal, Kirti Azad to File Replies - (02 Mar 2016)

Delhi High Court has asked Chief Minister Arvind Kejriwal and suspended BJP MP Kirti Azad to file their written statements in a civil defamation suit of Rs 5 crore filed by DDCA for their alleged remarks against the cricket body regarding its functioning and finances.

Tags : DELHI HIGH COURT   DDCA  

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