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SC: Bar of limitation Can’t be Eluded by Taking Recourse of Art. 136 When Statutory Appeal Available - (04 Jan 2024)

LIMITATION

Supreme Court while observing that bar of limitation cannot be avoided by taking recourse of proceedings under Article 136 of the Constitution when a statutory appeal is available, has dismissed the SLPs and left it open to the petitioner to adopt appropriate remedies available.

Tags : SUPREME COURT   LIMITATION   CONSTITUTION   STATUTORY APPEAL  

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