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SC: Condition of Pre-Deposit Before Filing Appeal is Required to be Satisfied - (06 May 2022)

CIVIL

Supreme Court while considering Special Leave Petition where the High Court had held that the requirement of pre-deposit is not mandatory, has observed that once the statute has fixed the condition of pre-deposit before filing an appeal, such condition is required to be satisfied.

Tags : SUPREME COURT   SPECIAL LEAVE PETITION   PRE-DEPOSIT  

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