December 19, 2018:

On Wednesday, the Delhi High Court quashed the summons issued against Union Minister Smriti Irani in a defamation complaint filed against her by Congress Leader Sanjay Nirupam.

However, court dismissed a similar petition by Nirupam seeking to set aside the summons issued against him in a cross-defamation complaint filed by Irani.

Court said that the case against Nirupam will continue. Justice R K Gauba passed two separate verdicts on the two leaders petition.

In her petition, Irani had sought quashing of the summons issued to her by a trial court on June 6, 2014. She had also sought quashing of the complaint filed by Nirupam.

Nirupam had challenged a magisterial court’s March 11, 2013 order summoning him in Irani’s defamation complaint against him. He had also sought quashing of the Jan 1, 2013 complaint filed by Irani.

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