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SC Recommends Statutory Appeal Against DJ’s Compensation Orders - (20 Aug 2025)

CIVIL

Supreme Court has urged the Central Government to create a statutory appeal against District Judge’s compensation orders under Section 16(3) of the Indian Telegraph Act, 1885, instead of leaving parties only with writ remedies.

Tags : SUPREME COURT   INDIAN TELEGRAPH ACT   SECTION 16(3)   COMPENSATION  

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