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Karnataka HC: Courts Should Ensure That Legal Procedures Are Not Abused in Order to Reduce Burden - (27 Feb 2024)

CRIMINAL

Karnataka High Court has held that Providing Fast Track Court and use of Alternate Dispute Resolution, is not sufficient to reduce burden of courts. Courts are not only required to dispense with unnecessary procedures but are also required to ensure that legal procedures are not abused.

Tags : KARNATAKA HIGH COURT   FAST TRACK COURT   ALTERNATE DISPUTE RESOLUTION  

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