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SC: Trial Judge Can't Decline to Decide Case Citing Expiry of Timeline Set by Supreme Court - (30 Sep 2025)

CIVIL

Supreme Court recently encountered an unusual trial court order where the judge declined to exercise jurisdiction solely because the timeline set by the Supreme Court for concluding the proceedings had lapsed, which the apex court held was not a valid ground to avoid deciding the case.

Tags : TIMELINE   SUPREME COURT   JURISDICTION  

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