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Karnataka HC: Filing Multiple Cases Without Justification is Aggravated Form of Abuse of Process - (19 Nov 2021)

CIVIL

Karnataka High Court has rejected a batch of petitions filed by one Jeetendra Kumar Rajan, observing that filing of case after case absolutely without justification is nothing but an aggravated form of abuse of process of the court.

Tags : KARNATAKA HIGH COURT   AGGRAVATED FORM OF ABUSE OF PROCESS  

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