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SC: Can’t Fix Time-Line for Disposal of Execution Matter as Judges of Bombay HC are Overburdened - (07 Oct 2024)

CIVIL

Supreme Court has observed that, considering the fact that the judges of the Bombay High Court are overburdened direction to fix a time-line for disposal of an execution matter cannot be issued especially when there may be older execution applications which are pending.

Tags : SUPREME COURT   BOMBAY HIGH COURT   EXECUTION APPLICATIONS  

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