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J&K&LHC: Change of Opinion of Court in Subsequent Matter Not Give Leverage to Reopen Final Decision - (14 Jun 2022)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that a change of opinion of the court in the subsequent matter would not give any leverage to appellants to reopen decisions that have attained finality.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   SUBSEQUENT MATTER   REOPEN  

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