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SC: Parties Not Allowed to Invoke Special Leave Jurisdiction to Bypass High Court - (19 May 2023)

CIVIL

Supreme Court while observing that top court entertains SLPs without High Court being approached only when there is substantial question of general importance, or similar issue is pending for consideration has held that the same can’t be done to bypass remedies available at the High Court level.

Tags : SUPREME COURT   SLP   BYPASS   HIGH COURT   JURISDICTION  

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