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Delhi HC: Jurisprudence Doesn’t Extend to Condoning All Inordinate/Unjustifiable Delays - (13 May 2022)

CIVIL

Delhi High Court has decided that the jurisprudence does not extend to accommodating and condoning all undue or unjustifiable delays by government bodies, adding that each case of such delay must be looked at on its own merits.

Tags : DELHI HIGH COURT   JURISPRUDENCE   GOVERNMENT BODIES  

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