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SC: Provision of Review Not to Scrutinize Correctness of Decision - (16 Feb 2023)

CIVIL

Supreme Court has observed that the provision of review is not to scrutinize the correctness of the decision but to correct the error, if any, which is visible on face of the order/record without going into as to whether there is a possibility of another opinion different from the one expressed.

Tags : SUPREME COURT   REVIEW   DECISION   CORRECTNESS  

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