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Jharkhand HC Cautions Officers, Says Citing Proposed SLP in SC to Delay Compliance is ‘In Bad Faith’ - (03 Mar 2026)

CRIMINAL

Jharkhand High Court held that seeking adjournment on the ground of filing a Special Leave Petition before the Supreme Court of India, particularly without urgent mentioning, reflects bad faith and amounts to non-compliance with its prior directions.

Tags : SPECIAL LEAVE PETITION   COMPLIANCE   BAD FAITH  

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