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Calcutta HC Refuses Contempt Action Against TMC MP Abhishek Banerjee for Alleged Derogatory Remarks - (31 May 2022)

CIVIL

Calcutta High Court dismissed a petition seeking initiation of suo motu contempt proceedings against TMC MP Abhishek Banerjee for his alleged derogatory remarks against the judiciary by opining that the remarks do not constitute a contumacious act justifying issuance of a suo motu rule of contempt.

Tags : CALCUTTA HIGH COURT   ABHISHEK BANERJEE   CONTEMPT   TMC  

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