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Ker. HC: Out-of-Turn Disposals Can Cause Injustice to Other Litigants - (26 May 2023)

CIVIL

Kerala High Court while observing that because a litigant has resource to approach this Court with a prayer to expedite his case, he shouldn’t be allowed to break queue and get an undue advantage unless the situation warrants, as out of turn disposals can cause injustice.

Tags : KERALA HIGH COURT   LITIGANTS   INJUSTICE  

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