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SC Reprimands Party for Allegation that Court Recorded Statement Even though it was Not Made - (06 Feb 2025)

CIVIL

Supreme Court has reprimanded the Transmission Corporation of Andhra Pradesh Ltd. for making an allegation against the Court that it recorded statement by a lawyer even though the statement was never made and stated that such tendency on the part of the applicants is deprecated.

Tags : SUPREME COURT   TRANSMISSION CORPORATION   ANDHRA PRADESH  

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