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SC Directs Contemnors Who Re-possessed Property By Breaking Open Lock to be Kept in Civil Prison - (11 Mar 2022)

CONTEMPT OF COURT

Supreme Court has directed for keeping the contemnors who irrespective of Court's order re-possessed the property by breaking open the locks in civil prison for 6 months for their conduct.

Tags : SUPREME COURT   RE-POSSESSION OF PROPERTY  

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