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SC: Availability of Appellate Remedy can be 'Near Total Bar' for Exercising Supervisory Jurisdiction - (04 Oct 2019)

CIVIL

Supreme Court has observed that the availability of an appellate remedy in terms of the provisions of Code of Civil Procedure can be construed as a ‘near total bar’ for the exercise of supervisory jurisdiction under Article 227 of Constitution of India.

Tags : SC   APPELLATE REMEDY  

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