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Supreme Court: Blacklisting Orders Must be Justifiable and Proportionate - (09 Aug 2024)

CIVIL

SC has held that orders of blacklisting are a drastic remedy and they need to be justifiable and proportionate. It further observed that debarring a person tantamounts to civil death as the person is commercially ostracized resulting in serious consequences for the person and his employees.

Tags : SUPREME COURT   BLACKLISTING ORDERS   CIVIL DEATH  

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