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Del. HC: Prosecution and Legal Departments to Exercise Due Diligence before Initiating Cases - (11 Oct 2024)

CIVIL

Del. HC has stated that frivolous cases undermine efficiency of judiciary, causing distress to litigants. Therefore, it is imperative that prosecution & legal departments exercise due diligence before initiating cases, in order to preserve the integrity of judicial process & ensure timely justice.

Tags : DELHI HIGH COURT   LEGAL DEPARTMENTS   DUE DILIGENCE  

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