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SC: Family Courts Does Not Have Plenary Powers to Do Away with Mandatory Procedure - (18 Mar 2021)

FAMILY

Supreme Court has observed that Family Courts does not have plenary powers to do away with the mandatory procedural requirements. The Court has observed that Family Court is expected to follow procedure known to law, which means insist for a formal pleading to be filed by both sides, then frame issues for determination, record evidence of the parties to prove the facts asserted by the concerned party and only thereafter, to enter upon determination and render decision thereon by recording reason

Tags : SUPREME COURT   FAMILY COURTS  

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