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SC:Pre-Trial Injunction Against Media Platform Impact Freedom of Speech; Must Be Granted Cautiously - (26 Mar 2024)

MEDIA AND COMMUNICATION

SC while urging trial courts to be cautious while granting pre-trial injunctions against publication of articles and journalistic pieces in defamation suits has observed that interim injunction to take down an article not only impacts author's right to publish but also the public's right to know.

Tags : SUPREME COURT   PRE-TRIAL INJUNCTIONS   DEFAMATION  

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