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Calcutta HC Denies Abhishek Banerjee Immediate Relief in DJ Remark Voice Sample Case - (01 Jul 2026)

CIVIL

Calcutta High Court declined immediate relief to TMC leader Abhishek Banerjee on his plea against the proposed collection of his voice sample in the 'DJ' remark case, observing that connected matters are pending before another single judge and directing the plea to be heard by the same judge.

Tags : ABHISHEK BANERJEE; IMMEDIATE RELIEF; VOICE SAMPLE  

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