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SC: Party to Remain Liable for Prior Violation Even if Injunction Order Subsequently Set Aside - (07 Mar 2025)

CIVIL

Supreme Court has observed that courts will not be precluded from holding a party guilty of disobedience of injunction order committed during the pendency of the order even if the injunction order is subsequently set aside.

Tags : SUPREME COURT   PRIOR VIOLATION   INJUNCTION ORDER  

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