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Allahabad High Court: Can’t Allow Petition for Expeditious Disposal of Cases on Regular Basis - (16 May 2024)

CIVIL

All HC has observed that trial courts are burdened with heavy dockets and directions cannot be passed routinely to trial court to decide any case expeditiously. When some extraordinary circumstance is made out only then it would be appropriate for Courts to exercise its extraordinary jurisdiction.

Tags : ALLAHABAD HIGH COURT   EXPEDITIOUS DISPOSAL   EXTRAORDINARY CIRCUMSTANCE  

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