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Delhi High Court Seeks Kejriwal's Reply Over FM's Second Defamation Suit - (24 May 2017)

Delhi High Court has sought response of Delhi Chief Minister Arvind Kejriwal on a fresh Rs. 10 crore defamation case filed by Finance Minister Arun Jaitley after Chief Minister's lawyer Ram Jethmalani called Mr Jaitley a "crook" in Court.

Tags : DELHI HIGH COURT   RAM JETHMALANI   ARUN JAITLEY   ARVIND KEJRIWAL  

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