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SC Upholds Bombay HC Order Imposing Cost of Rs. 5 Lakh Imposed on Litigant - (28 Jun 2022)

CIVIL

Supreme Court while upholding Bombay High Court's order of imposition of Rs. 5 lakhs cost on a lady aged 78, has held that the order was justified in view of her consistent effort to abuse the process of law as well as the process of Court.

Tags : SUPREME COURT   BOMBAY HIGH COURT   ABUSE OF PROCESS   COST  

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