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Delhi HC Imposes Cost on Delhi CM, MP Over DDCS Row - (07 Feb 2017)

Delhi High Court has slapped a costs of Rs 10,000 and Rs 30,000 on Delhi CM Arvind Kejriwal and MP Kirti Azad for delayed response to defamation suit filed by DDCA seeking Rs two-and-half crore each as damages from them.

Tags : DELHI HIGH COURT   ARVIND KEJRIWAL   DDCS  

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