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Calcutta HC: Order 47 Rule 1 CPC Can't Curtail High Court's Power to Pass Orders Ex Debito Justitiae - (25 May 2022)

CIVIL

Calcutta High Court has observed that although Order 47 Rule 1 of the CPC imposes a restriction upon parties to approach Court for review of an order only on the grounds mentioned therein; however such a provision does not and cannot curtail the High Court's power to pass orders ex debito justitiae.

Tags : CALCUTTA HIGH COURT   CPC   EX DEBITO JUSTITIAE  

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