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Supreme Court Explains the Concept of Moulding of Relief - (27 Mar 2025)

CIVIL

SC has observed that the concept of moulding of relief refers to the ability of a court to modify or shape a relief sought by a party in a legal proceeding based on the circumstances of the case and the facts established after a full-fledged trial.

Tags : SUPREME COURT   MOULDING OF RELIEF   FULL-FLEDGED TRIAL  

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