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Delhi HC: Litigant Seeking Adjournments Can't Invoke High Court's Supervisory Jurisdiction U/Art 227 - (21 Apr 2022)

CIVIL

Delhi High Court has observed that it is impermissible for a litigant to seek adjournments before a Trial Court and later invoke the jurisdiction of the High Court under Article 227 of the Constitution seeking expeditious proceedings.

Tags : DELHI HIGH COURT   TRIAL COURT   HIGH COURT   ARTICLE 227   LITIGANT  

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