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Cal. HC: Order by HC Bench Not Conferred With Determination by Roster is Void - (04 Jul 2025)

ADMINISTRATIVE

Cal. HC has held that an order passed by a bench of the High Court not been conferred with determination by virtue of the roster fixed by the Hon'ble Chief Justice, is vitiated by inherent lack of jurisdiction so as to render the order so passed a nullity in the eye of law and void ab initio.

Tags : CALCUTTA HIGH COURT   ROSTER   VOID AB INITIO  

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