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Calcutta HC: Writ Court Cannot Impose Penalty In Exercise of Plenary Jurisdiction - (13 May 2022)

CIVIL

Calcutta High Court has ruled that a writ Court in exercise of its powers under Article 226 of the Constitution cannot inflict a penalty which is not contemplated in the concerned statutory rules in exercise of its so called plenary jurisdiction.

Tags : CALCUTTA HIGH COURT   WRIT COURT   ARTICLE 226   PLENARY JURISDICTION  

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