Restoration of Review application - No litigant should be permitted to be so lethargic and apathetic much less should be permitted to misuse the process of law - High Court had committed gross error in allowing such vexatious applications and that too without assigning any reason. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH VASANT NATURE CURE HOSPITAL AND PRATIBHA MATERNITY HOSPITAL TRUST AND OTHERS — Appellant Vs. UKAJI RAMAJI-SINCE DECEASED THROUGH HIS LEGAL HEIRS AND ANOTHER — Respondent ( Before : Bela M. Trivedi and Dipankar Datta, JJ. ) Civil Appeal No. 5510 of 2023 Decided on : 13-09-2023 Restoration of Review […]
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