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Delhi HC: HC Must Respect Use of Discretionary Powers By Trial Court, Can’t Play Role Of Headmaster - (09 Aug 2022)

CIVIL

Delhi High Court has held that high court is required, at all times, to respect the exercise of discretionary powers by the district judiciary and not to act in a manner as could convey an impression that the court is playing the role of headmaster.

Tags : DELHI HIGH COURT   DISCRETIONARY POWERS   HEADMASTER  

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