SC: Writ Petitions Should be Dismissed by HCs if Petitioner Guilty of Delay or Laches - (22 Apr 2024)
CIVIL
SC has held that High Court in its power under Article 226 of the Constitution of India may refuse to invoke its extraordinary powers if laxity on part of petitioner to assert his right has allowed cause of action to drift away and attempts are made subsequently to rekindle lapsed cause of action.
Tags : SUPREME COURT A. 226 OF COI DELAY
Share : 
|