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Tel. HC: Perceived Statutory Bar on Filing Appeal Beyond 90 Days May be Described as ‘Justice Bar’ - (30 Sep 2024)

CRIMINAL

Tel. HC has observed that the perceived statutory bar against extension of timelines as contained in Section 21(5) of the NIA Act, 2008 on filing an appeal, beyond 90 days from the date of the judgment/order, may be described as a “Justice Bar” to filing of Appeals beyond the statutory window.

Tags : TELANGANA HIGH COURT   90 DAYS   JUSTICE BAR  

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