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The Delhi HC has dismissed the PIL seeking restriction on sexual harassment allegations against CJI.
The bench headed by CJ Rajendra Menon observed that as the SC is seized of the matter, the HC cannot interfere.
The PIL was filed by an organization called the anti-corruption council of India, which stated a false allegation affidavit which was filed by a dismissed employee.
It was contended that “this can not be built as a pillar to put allegations on CJI.
In an urgent hearing which was convened on April 20th for the allegations put against CJI it was said that “ having considered the matter we refrain from passing any order at this moment and we leave it to the wisdom of media to show restraint, act responsibly as is expected from them and accordingly decide what should and should not be published.
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