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Delhi HC: Party Can't Exhaust Alternate Remedy in SC Before Approaching HC U/Art. 227 - (03 May 2022)

CIVIL

Delhi High Court has ruled that a party cannot be bound for exhausting the alternate remedy available before the Supreme Court before approaching the High Courts under Articles 226 and 227 of the Constitution.

Tags : DELHI HIGH COURT   SUPREME COURT   HIGH COURTS   ARTICLES 226   ARTICLES 227   CONSTITUTION  

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