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Kerala HC: Litigant Can’t Invoke Extraordinary Jurisdiction of HC If Alternative Remedy Available - (10 May 2022)

CIVIL

Kerala High Court while disposing of the writ petition has ruled that when there is an alternative and equally efficacious remedy opens to a litigant, he should request to pursue that remedy and not invoke the extraordinary jurisdiction of the High Court.

Tags : KERALA HIGH COURT   WRIT PETITION   HIGH COURT   LITIGANT  

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