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SC: Petitions Seeking Fast-Tracking of Hearings in High Court Can’t be Entertained - (07 Aug 2024)

CIVIL

Supreme Court while expressing that it cannot entertain petitions seeking fast-tracking of hearings in High Court, has observed that considering the huge backlog of cases in High Courts, a Supreme Court direction to expedite one particular case could cause disruptions.

Tags : SUPREME COURT   HIGH COURT   FAST-TRACKING  

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