Recently, the Court in Goa restrained AAP MP Sanjay Singh from making any statements against Chief Minister Pramod Sawant’s wife, Sulakshana Sawant, pending a civil defamation suit filed by her.
Sulakshana Sawant, a BJP member, had filed the defamation suit seeking ₹100 crore in damages, alleging that Singh had accused her of being involved in corruption.
The Court noted that the defendant, either directly or through associates, representatives, supporters, or agents, is restrained from making public statements maligning the plaintiff’s image similar to his past remarks until the suit is decided on merits.
Singh had addressed a press conference in Delhi, claiming that jobs were being sold in Goa and that the beneficiaries included the chief minister’s wife, state ministers, and their close associates.
Advocate Surel Tilve, representing Singh, informed the court that an undertaking had been submitted stating that Singh will not make any further statements regarding the matter until the suit is adjudicated. He added that they will decide on filing an appeal once a copy of the order is received.
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