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Delhi HC: Action Must be Taken When Criticism is Based on Distorted Facts to Lower Court's Dignity - (22 Jul 2022)

CIVIL

Delhi High Court while observing that Judiciary is not immune from criticism, has held that such criticism cannot be based on distorted facts or gross misrepresentation of material averments to intentionally lower its dignity and respect.

Tags : DELHI HIGH COURT   COURT’S DIGNITY   DISTORTED FACTS  

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