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Supreme Court: Can’t Use Power of Contempt Jurisdiction to Execute Order - (12 Dec 2024)

CONTEMPT OF COURT

Supreme Court has stated that the weapon of contempt proceedings cannot be used for execution of the decree or implementation of an order for which alternative remedy in law is provided for and to punish a contemnor, it has to be established that disobedience of the order is 'wilful'.

Tags : SUPREME COURT   CONTEMPT PROCEEDINGS   ALTERNATIVE REMEDY  

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