Cal. HC: Shouldn’t Interfere With Single Judge Order Merely Because it Has Different Opinion - (13 Jan 2023)
CIVIL
Calcutta High Court has held that division benches should not interfere with well-considered single-judge orders under challenge in intra-court appeals, only because it may have a different opinion.
Tags : CALCUTTA HIGH COURT DIVISION BENCH INTERFERE INTRA-COURT APPEAL
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