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JKL HC: Jugglery, Manipulation has No Place in Equitable and Prerogative Jurisdiction - (05 Apr 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court while upholding single judge order imposing 1 Lakh penalty on petitioner for suppressing facts and misleading court, observed that jugglery, manipulation, manoeuvring or misrepresentation disentitle a party to invoke equitable jurisdiction under Article 226.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   MANIPULATION   SUPPRESSING FACTS  

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