Patna HC: Govt Counsel Cannot Defend Order Passed by Adjudicating Authority - (31 Jan 2022)
CIVIL
Patna High Court has held that when an order passed by the adjudicating authority is challenged before the Court, the same cannot be defended by the Govt counsel by relying on such material that was never placed before the authority, despite it being in existence at the time of adjudication.
Tags : PATNA HIGH COURT ORDER PASSED BY ADJUDICATING AUTHORITY
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