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Karnataka High Court: Even God Heard Out Adam and Eve - (11 Jun 2019)

CIVIL

Karnataka High Court has quashed an order which asked tenant to deposit rent without hearing him. It noted that even God gives an opportunity to hear out the accused. The Lower Court cannot do away with the principles of natural justice. Moreover the tenant who was made a party in a case was ordered on the same day to deposit the rent.

Tags : KARNATAKA HIGH COURT   ADAM AND EVE  

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