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SC: Breach of Natural Justice Rule Cannot by Itself Lead to Conclusion of Prejudice - (19 Oct 2020)

CIVIL

Supreme Court has observed that the breach of the audi alteram partem rule cannot by itself, without more, lead to the conclusion that prejudice is thereby caused. The Court has said that the "prejudice" exception must be more than a mere apprehension or even a reasonable suspicion of a litigant.

Tags : SUPREME COURT   BREACH OF NATURAL JUSTICE RULE  

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