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Supreme Court Reserves Judgment in Delhi Ridge Tree Felling Contempt Case - (23 Jan 2025)

CONTEMPT OF COURT

Supreme Court has reserved its judgment in Delhi ridge tree felling contempt case filed against the Delhi Development Authority and has stated that a completely fresh look needs to be taken that should also be part of the Court’s sense of neutrality.

Tags : SUPREME COURT   DELHI RIDGE   CONTEMPT CASE  

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