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SC: Automatic Vacation of Stay After Six Months Requires Re-Consideration - (27 Sep 2023)

CIVIL

Supreme Court has observed that its order in Asian Resurfacing of Road Agency v. CBI (MANU/SC/0308/2018) directing automatic vacation of stay granted by any court including High Courts after 6 months and reiteration of the same in its 2020 order (MANU/SC/0871/2020), requires serious consideration.

Tags : SUPREME COURT   AUTOMATIC VACATION   RE-CONSIDERATION  

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