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Ker HC: Writ Jurisdiction Under Article 226 of Constitution Can’t Be Invoked For Execution of Decree - (16 Feb 2024)

CONSTITUTION

Kerala High Court has held that for execution of a decree, writ jurisdiction under Article 226 of the Constitution of India cannot be invoked when there is an alternative effective remedy to approach a competent civil court by filing an execution petition under Order XXI of Code of Civil Procedure.

Tags : KERALA HIGH COURT   WRIT JURISDICTION   ARTICLE 226 OF CONSTITUTION   EXECUTION OF DECREE  

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