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Supreme Court: Time Period Spent in Prosecuting SLP Would be Ground for Condonation of Delay - (25 Nov 2021)

CIVIL

Supreme Court has observed that despite some delay on appellant's part, the time period spent in prosecuting a Special Leave Petition would be a good ground for condonation of delay in filing a review application before the High Court.

Tags : SUPREME COURT   TIME PERIOD SPENT IN PROSECUTING SLP  

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