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Del HC: Person Exercising Right Has Duty Not to Act in Ways Leading to Violation of Others' Rights - (12 Aug 2022)

CRIMINAL

Delhi High Court while observing that vindicating of any personal grievance by violent means has to be rejected at threshold held that person exercising legal right in court of law has corresponding obligation and duty from acting in manner which may lead to violation of rights of other individuals.

Tags : DELHI HIGH COURT   LEGAL RIGHT   VIOLENT MEANS  

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