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Kerala HC: Intra-Court Appeal Maintainable Against Ex Parte Ad Interim Orders Affecting Remedies - (06 Mar 2026)

CIVIL

Kerala High Court held that an intra-court appeal under Section 5 of the Kerala High Court Act, 1958 is maintainable against an ex parte ad interim order or any order affecting a party’s right to pursue a statutory remedy, while deciding a reference made by a Single Judge and a related writ appeal.

Tags : INTRA-COURT APPEAL   EX PARTE AD INTERIM ORDERS   REMEDIES  

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