Supreme Court: Union’s Plea to Condone Delay of Twelve Years Refused - (05 Apr 2024)
LIMITATION
SC stated that once it is held that a party has lost its right to have the matter considered on merits because of its own inaction for a long period, it cannot be said to be non-deliberate delay, hence party cannot plead that the substantial justice deserves preference over technical considerations.
Tags : SUPREME COURT DELAY UNION
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