SC: Can’t Entertain SLP Against NCDRC's Order Passed in Exercise of its Appellate Jurisdiction - (27 Jul 2023)
CONSUMER
Supreme Court has held that a party can approach the Apex Court under Article 136 of Constitution only if the order was passed by NCDRC was in exercise of its original jurisdiction and not when the commission passed order in exercise of its appellate or revisional jurisdiction.
Tags : SUPREME COURT NCDRC APPELLATE JURISDICTION ARTICLE 136
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