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Del. HC: Man Held Guilty of Contempt for Obtaining Permission to Cut Tree on Basis of Forged Docs. - (11 Apr 2024)

CONTEMPT OF COURT

Delhi HC has held a man guilty of contempt of court in a matter where the man obtained permission for felling of a tree on the basis of forged and fabricated documents despite a judicial order that directed Tree Officer and Deputy Conservator of Forest to ensure that the tree is not cut or harmed.

Tags : DELHI HIGH COURT   FORGED DOCUMENTS   JUDICIAL ORDER   CONTEMPT OF COURT  

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