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Pratibha Ramesh Patel v. Union of India - (Supreme Court) (09 Mar 2016)

Rs. 1 lakh imposed as costs for duplicitous proceedings

MANU/SC/0345/2016

Civil

The Supreme Court burdened a Petitioner with costs of Rs. 1,00,000 for abusing the process of the court. The Petitioner had filed a petition before the High Court under Article 226 of the Constitution in a dispute under the SARFAESI Act and had received interim relief. She then filed a petition under Article 32 with the same prayers before the Apex court for enforcement of the relief, while the case was pending before the High Court.

Relevant : Article 32 Constitution of India Act

Tags : ABUSE OF PROCESS ARTICLE 226

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