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Del. HC: Person Facing Sexual Harassment Enquiry Can't Be Represented By Lawyer or Next Friend - (21 Oct 2022)

CIVIL

Delhi High Court has said that person, who is facing a sexual harassment enquiry before the ICC, to be represented through someone with legal background will create a prejudice for the complainant, whose case is to be considered by the committee without aid of a legal practitioner or next friend.

Tags : DELHI HIGH COURT   NEXT FRIEND   ICC  

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