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Bombay HC: No Case for Prior Restraint Against HDFC - (10 Jun 2026)

CRIMINAL

Bombay High Court refused interim relief to Lilavati Kirtilal Mehta Medical Trust in its ?1,000 crore defamation suit against HDFC Bank and its CEO, declining to restrain alleged defamatory statements. Court found no case for prior restraint, dismissed application and imposed ?5 lakh costs on Trust

Tags : DEFAMATION   INJUNCTION   PRIOR RESTRAINT   HDFC BANK   LILAVATI TRUST  

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