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Cal. HC: Appeal Cannot Cloak as Review - (09 Oct 2023)

CIVIL

Calcutta High Court while observing that review jurisdiction can’t be treated as second opportunity by parties aggrieved by a judgement or order to argue afresh, has held that courts while exercising their review jurisdiction are only empowered to look into an error apparent on the face of record.

Tags : CALCUTTA HIGH COURT   REVIEW JURISDICTION   APPEAL  

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