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SC: Appellate Court Can’t Remand Suit for De Novo Trial Only Because Evidence Not Adduced - (01 Mar 2023)

CIVIL

Supreme Court has held that merely because particular evidence which ought to have been adduced but had not been adduced, the Appellate Court cannot adopt the soft course of remanding the matter for De Novo Trial.

Tags : SUPREME COURT   APPELLATE COURT   DE NOVO TRIAL   EVIDENCE  

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