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Delhi HC Sets Aside Order Passed of Criminal Contempt for Sending Summon Over Whatsapp - (18 Jan 2022)

CIVIL

Delhi High Court has set aside an order passed by a Commercial Court to the extent of issuing a show cause notice of criminal contempt after a plaintiff had sent the photograph of summons to the defendant through WhatsApp.

Tags : DELHI HIGH COURT   SENDING SUMMON OVER WHATSAPP  

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