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Del. HC: 2nd Appeal Can’t be Filed When Single Judge Heard Appeal from Original or Appellate Decree - (08 Sep 2023)

CIVIL

Delhi High Court has held that Section 100-A of CPC proscribes the filing of a further appeal from a decision rendered by a Single Judge of a High Court where such a Singe Judge was hearing an appeal from an original or appellate decree or order.

Tags : DELHI HIGH COURT   CPC   SINGLE JUDGE   APPEAL  

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