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SC to Courts’ & HCs’: Number Paragraphs in Orders and Judgments - (17 Apr 2023)

CIVIL

Supreme Court while observing reasoning in SBI v. Ajay Kumar Sood, (MANU/SC/1040/2022) that paragraph numbers in judgments are useful for ease of reference and improving readability & accessibility of judgment, has suggested all Courts and Tribunals to number paragraphs in all orders and judgments.

Tags : SUPREME COURT   PARAGRAPH NUMBER   JUDGMENTS  

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