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Orissa HC: Revision Petition Not Maintainable Against District Court Appellate/Revisional Order - (19 Apr 2022)

CIVIL

Orissa High Court has held that a revision petition under Section 115 of the Code of Civil Procedure Code,1908 is not maintainable before the High Court against an order of District Court which is passed in the appellate or Revisional Jurisdiction.

Tags : ORISSA HIGH COURT   UNDER SECTION 115 OF THE CODE OF CIVIL PROCEDURE  1908   HIGH COURT   REVISIONAL JURISDICTION  

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