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SC Says Respect For Higher Court Orders a Basic Principle, Rebukes Authority For Revisiting Order - (27 Mar 2026)

TENANCY

Supreme Court censured a Rent Control Authority in Uttar Pradesh for reopening a tenant eviction case already affirmed by the Court, stressing that respect for higher court orders is fundamental and proceedings that have attained finality cannot be reopened.

Tags : HIGHER COURT   REVISITING ORDER   REBUKES  

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