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SC Gives Relief to Litigant Who Suffered Ex-Parte Decree Due to Boycott by Bar Association's of Court - (15 Feb 2019)

Supreme Court has set aside an ex-parte decree passed by Subordinate court in 2009 providing relief to defendant who suffered ex-parte decree because of a court-boycott call by Bar Association.

Tags : SUPREME COURT   COURT-BOYCOTT CALL BY BAR ASSOCIATION   EX-PARTE DECREE  

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