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SC: Registry Can’t Decide Whether or Not Review Petiton Merits Relook Through Curative Petiton - (28 Feb 2024)

CIVIL

Supreme Court has held that registry cannot be vested with the power to decide whether a review petition, after being dismissed in open court hearing, merited relook through the curative jurisdiction. This power being judicial in nature has to be exercised by the courts.

Tags : SUPREME COURT   REVIEW PETITON   CURATIVE PETITON   REGISTRY  

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