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Delhi HC Lifts Gag Order on the Wire; Prior Restraint in Defamation Not Sustainable - (21 Jul 2026)

CIVIL

Delhi HC recalled its direction restraining The Wire from publishing similar future content, holding that prior restraint in defamation matters is legally unsustainable. However, it retained the interim order directing removal of the disputed article and related social media posts pending trial.

Tags : PRIOR RESTRAINING; DEFAMATION; UNSUSTAINABLE  

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