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Andhra Pradesh HC: Substantial Questions of Law Can’t Be Created By Contradicting Initial Position - (09 Feb 2024)

CIVIL

Andhra Pradesh High Court while dismissing a second appeal, has held that a second appeal filed by taking a contradictory stand to the initial stand by parties in order to create substantial question of law cannot be allowed.

Tags : ANDHRA PRADESH HIGH COURT   SUBSTANTIAL QUESTIONS OF LAW   SECOND APPEAL  

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