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Bombay High Court Says Courts have 'Time Machines' Where Cases Live On - (09 Sep 2019)

CIVIL

Bombay High Court has said that courts seem to have "time machines", where cases go on indefinitely while referring to the inordinate time litigations take to end in Indian courts. In a judgment in a case pertaining to the Rent Control Act, the Court observed that the litigation started in 1986. Several appeals, applications and pleas later, the issue remained unresolved, while the original landowner and original tenant are no more.

Tags : BOMBAY HIGH COURT   TIME MACHINES  

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