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Delhi HC: Power Under A. 227 to be Exercised Where Failure to Correct May Result in Grave Injustice - (24 Oct 2024)

CIVIL

Del. HC has observed that power of superintendence under A. 227 does not amount to an unrestricted prerogative to correct every erroneous decision by subordinate court but the power so enshrined has been placed as being liable to be exercised where a failure to correct may result in grave injustice.

Tags : DELHI HIGH COURT   ARTICLE 227   GRAVE INJUSTICE  

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