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Delhi HC: Person Invoking Article 226 Must Come With Clean Hands, Disclose Correct Facts - (25 May 2022)

CIVIL

Delhi High Court has observed that a person approaching the High Court under Article 226 of the Constitution must come with a pair of clean hands, adding that there must be disclosure of full, complete and correct facts and also not take repeated or parallel recourse to legal proceedings.

Tags : DELHI HIGH COURT   ARTICLE 226   CONSTITUTION  

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