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SC: To Seek Exemption from Filing CC of Judgement with SLP, Proof of Applying for Copy Must be Shown - (07 Aug 2024)

CIVIL

SC has held that if any SLP is accompanied by an application for exemption from filing certified copy of impugned judgment/order, such application must have receipt as acknowledgment of an application from the applicant for certified copy of impugned judgment/order and reason for seeking exemption.

Tags : SUPREME COURT   CERTIFIED COPY   EXEMPTION  

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