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SC: Appln. Filed on Pretext of Clarification While Evading Recourse of Review Must be Discouraged - (07 Aug 2023)

CIVIL

Supreme Court has held that any alternation to a can be made only to correct a clerical or arithmetical mistake or an error arising out of accidental slip or omission, and applications filed on pretext of ‘clarification/addition’ while evading recourse of review should be discouraged.

Tags : SUPREME COURT   ALTERNATION   CLARIFICATION   JUDGMENT  

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