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DRAT Has No Inherent Power to Take Suo Motu Cognizance in Public Interest: Delhi HC - (28 Sep 2018)

Delhi High Court has expressed surprise over the Debts Recovery Appellate Tribunal (DRAT) exercising suo motu powers in public interest despite clear pronouncements of the Supreme Court that it has no such inherent power.

Tags : DELHI HIGH COURT   DRAT  

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