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Calcutta HC Asks Trial Courts to Stop Relying Upon Non-Binding Observations of SC, HCs - (01 Dec 2021)

CIVIL

Calcutta High Court has asked the trial Courts across the state to stop the serious adverse trend to rely upon the non-binding observations of the Supreme Court and the High Courts and read the entire judgments before applying the same in a case being dealt with by it.

Tags : CALCUTTA HIGH COURT   NON-BINDING OBSERVATIONS OF SC   HCS  

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