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Misguiding the Court to pass an order, which was never intended to be complied with, is commission of Contempt: SC

Misguiding the Court to pass an order, which was never intended to be complied with, is commission of Contempt: SC

Published on April 28, 2025April 28, 2025By Santosh Singh

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Previous storyMisguiding the Court to pass an order, which was never intended to be complied with, is commission of Contempt: SC

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