On Thursday, after Justice Tejas Karia's recusal from hearing the contempt plea, the Delhi HC has issued notice to Arvind Kejriwal and others on plea seeking contempt action for publishing videos of Justice Swarana Kanta Sharma's court hearing on social media platforms.
HC Bench has ordered social media intermediaries and search engines including Facebook, Google and X to take down/ remove all videos recordings of court proceedings before Justice Swarana Kanta Sharma in the excise policy case in which Former Chied Minister Arvind Kejriwal had appeared and argued in person.
PIL seeking contempt action against AAP leaders Arvind Kejriwal, Manish Sisodia and others for allegedly uploading and sharing clips of the court hearing of the Former Chief Minister's and others pleas seeking recusal of Justice Swarana Kanta Sharma in the liquor policy case.
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