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SC: Can’t Allow Revision Petition u/s 115 CPC Against Trail Court Order Rejecting Review of Decree - (28 Sep 2023)

CIVIL

Supreme Court has held that where an appealable decree has been passed in a suit, no revision should be entertained under Section 115 of the CPC against a subordinate court’s order rejecting on merits a review of that decree.

Tags : SUPREME COURT   REVISION PETITION   CPC  

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