SC: Relief for Which No Prayer or Pleading Was Made Should Not be Granted - (29 Jul 2022)
CIVIL
Supreme Court has held that if Court considers or grants relief for which no prayer or pleading was made and depriving the respondent of an opportunity to oppose such relief, it would lead to miscarriage of justice; therefore relief for which no prayer or pleading was made should not be granted.
Tags : SUPREME COURT RELIEF PRAYER JUSTICE
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