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SC: Remand Order Prolongs And Delays Litigation - (16 Feb 2023)

CIVIL

Supreme Court while setting aside a High Court order remanding case to trial court has observed that an order of remand prolongs and delays litigation and hence, shouldn’t be passed unless appellate court finds that re-trial is required or evidence on record is not sufficient to dispose of matter.

Tags : SUPREME COURT   REMAND   RE-TRIAL  

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