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Ori. HC: It is the Duty of the Court to Decide or Deal with Grievance of Litigants - (21 Mar 2025)

CIVIL

Orissa HC has observed that if the litigants approach the Court to get their grievance remedied, it should be the duty of the Court to decide or deal with the grievance of the litigants notwithstanding the litigation has merit or not.

Tags : ORISSA HIGH COURT   DUTY OF COURT   GRIEVANCE OF LITIGANTS  

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