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Gauhati HC: Subsequent Change in Law Will Not Ipso Facto Reverse Position of Parties - (22 Mar 2021)

CIVIL

Gauhati High Court has held that once a Court renders a judgment on the issues of the rights of parties, such a judgment can only be re-visited by the established judicial norms. The Court has clarified that a subsequent change in law arrived at by a Court by way of any separate judicial proceeding, will not ipso facto reverse the position of the party with regards to their rights which were declared.

Tags : GAUHATI HIGH COURT   RIGHTS OF PARTIES  

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