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SC: When One Judge Holds Party Guilty of Contempt Another Judge Can’t take Contrary View - (25 Apr 2025)

CONTEMPT OF COURT

Supreme Court has observed that when one Judge of the same Court has taken a particular view holding a party to be guilty of contempt, another Judge could not have come to a finding that the party was not guilty of contempt.

Tags : SUPREME COURT   CONTEMPT   SAME COURT  

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