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Supreme Court Deprecates Passing of Orders with Caveat to Not Consider as Precedent - (14 Apr 2021)

CRIMINAL

Supreme Court has deprecated the practice of passing orders suffixed with the caveat that the said order is not to be treated as a precedent on the ground of parity, especially in criminal matters.

Tags : SUPREME COURT   ORDERS WITH CAVEAT TO NOT CONSIDER AS PRECEDENT  

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