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SC: HC Can’t Pass Interim Order in Appeal u/s 100 without Framing Substantial Questions of Law - (20 Jan 2025)

CIVIL

Supreme Court has held that High Court cannot pass an interim order in an appeal under Section 100 of Code of Civil Procedure, 1908 without satisfying itself of the existence of a substantial question of law.

Tags : SUPREME COURT   HIGH COURT   QUESTIONS OF LAW  

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