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Madras High Court: No Appeal Lies Against E-Court Status or Adjournment Orders - (02 Jul 2026)

CIVIL

Madras High Court held that an e-court case status entry or an order of adjournment cannot be treated as a “judgment” and is not appealable under Clause 15 of the Letters Patent. It dismissed a writ appeal by 17 candidates challenging a procedural listing order in a recruitment case.

Tags : APPEAL; E-COURT; ADJOURNMENT ORDERS  

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