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Del HC: ‘Absolute Privilege’ Bars Claims Against Judges, Counsels For Statement Made During Proc. - (22 Feb 2024)

CIVIL

Delhi High Court has observed that Doctrine of ‘Absolute Privilege’ puts an embargo on entertainment of claims made against judges, lawyers or parties with regard to the statements made during a judicial proceeding in Courts and Tribunals.

Tags : DELHI HIGH COURT   ABSOLUTE PRIVILEGE   JUDICIAL PROCEEDING  

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