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Constitution Bench Judgment Not Considered, Supreme Court Recalls Judgement Passed in 2022 - (20 May 2024)

CIVIL

Supreme Court while recalling its judgement passed in 2022, has observed that ignoring the law laid down by the Constitution Bench and taking a view totally contrary to it, itself would amount to a material error, manifest on face of order and would undermine its soundness.

Tags : SUPREME COURT   CONSTITUTION BENCH   MATERIAL ERROR  

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