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Delhi HC: Strictures Must Be Passed With Utmost Circumspection - (23 Nov 2022)

CIVIL

Delhi High Court while observing that words forming part of a judicial order forms a permanent record, has held that judicial strictures must be passed with utmost circumspection, as such orders are bound to have an everlasting effect on the reputation of person against whom such remarks are made.

Tags : DELHI HIGH COURT   JUDICIAL STRICTURES   REPUTATION  

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