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SC Disapproves HC's Practice of Summoning Officers who Passed Order Impugned in Writ Petitions - (11 Dec 2019)

CIVIL

Supreme Court has disapproved the practice of summoning officers by the High Court while considering the writ petitions which impugns the orders passed by the said officers. The Court noted that merely because an order has been passed by the officer it does not warrant the personal presence of the officer in the Court.

Tags : SC   WRIT PETITIONS  

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