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SC: Proceedings Questioning Employee’s Caste Certificate Can’t be Done Ex-Parte - (20 Mar 2023)

CIVIL

Supreme Court has held that in a scenario where validity of community certificate is put to question, keeping in mind the importance of document and effect it has on people’s rights, proceedings questioning the document can’t, except in the most exceptional circumstances, be done ex-parte.

Tags : SUPREME COURT   CASTE CERTIFICATE   EX-PARTE  

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