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Bombay HC Slaps Rs 5 Lakh Fine on Contemnors For Willful Breach of Its Order - (12 Apr 2017)

Bombay High Court has fined two contemnors Rs.5 lakh for deliberate and willful breach of its interim orders which restrained them from creating any tenancies with regard to a property that belongs to a trust.

Tags : BOMBAY HIGH COURT   CONTEMNORS  

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