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Supreme Court Reiterates No Party should Suffer Due to Act of Court - (29 Nov 2019)

CIVIL

Supreme Court has reiterated the maxim Actus Curiae Neminem Gravabit namely that no party should suffer due to the Act of Court. The Court further noted that if the Court in a given case imposes the condition the same is to be treated as being with a purpose and not as an empty formality.

Tags : SUPREME COURT   PARTY  

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