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Supreme Court: State Must Be Impleaded When Relief is Sought From Public Exchequer - (15 Oct 2026)

CIVIL

Supreme Court observed that “The impleadment of an officer or a department, without formally arraying the State as a juristic entity under Article 300 of the Constitution, renders the petition fundamentally defective when substantive relief is sought against the public exchequer.”

Tags : IMPLEADMENT; STATE; PUBLIC EXCHEQUER  

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