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SC: Registry Cannot Intrude Into Judiciary’s Exclusive Domain By Questioning Why a Party is Impleaded - (27 Jan 2026)

CIVIL

Supreme Court observed that the Registry has no authority to question or object to a petitioner’s decision to implead a particular party as a respondent, nor can it seek any justification or explanation for the inclusion of a specific party in the proceedings.

Tags : REGISTRY   PARTY   JUDICIARY  

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