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Supreme Court Sets Aside Rajasthan HC Ruling For "No Facts, No Submission, No Reasons In Order" - (24 Apr 2017)

Supreme Court has set aside a Rajasthan High Court judgment which did not set out even factual controversy nor dealt with submissions urged by parties before it and nor examined issues in context of relevant provisions of the Act that governed the controversy.

Tags : SUPREME COURT   RAJASTHAN HIGH COURT  

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