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SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings - (02 Sep 2026)

CONTEMPT OF COURT

Supreme Court held that a clarificatory statement made in court cannot amount to an unconditional undertaking for contempt unless it is a solemn, express and unequivocal commitment intended to be acted upon by the court.

Tags : CLARIFICATORY STATEMENT; UNDERTAKING; CONTEMPT  

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