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SC to Madras HC: Take Corrective Measures in Case Where Different Orders Uploaded on Website - (30 Jan 2023)

CIVIL

Supreme Court has directed Madras High Court to take necessary corrective measures in a case where the order uploaded in the website of the Madras High Court was found to be different from the order which was initially pronounced.

Tags : SUPREME COURT   MADRAS HIGH COURT   WEBSITE   CORRECTIVE MEASURES  

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