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Supreme Court: Petitioner Allowed to Convert Writ Petition into Special Leave Petition - (25 Jul 2024)

CIVIL

Supreme Court while allowing a petitioner to convert writ petition into special leave petition, has observed that it would be expedient for the ends of justice to grant liberty to the petitioner to carry out suitable amendments in the petition to convert it into a special leave petition.

Tags : SUPREME COURT   WRIT PETITION   SPECIAL LEAVE PETITION  

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