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Registrar General of P&H HC Warns of Contempt in Case of Recording of Court Proceedings - (09 May 2025)

CIVIL

In a notice issued by Punjab & Haryana High Court, Registrar General has stated that recording of Court proceedings by any person or entity is prohibited in the High Court and the District Courts and in case of violation has warned of initiation of contempt proceedings against such person/entity.

Tags : P&H HIGH COURT   REGISTRAR GENERAL   DISTRICT COURTS  

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