Report No. 192

Annexure I

The Vexatious Litigation (Prevention) Bill, 2005

A

BILL

to prevent the institution or continuance of vexatious proceedings, civil and criminal, in the High Courts and Courts subordinate thereto.

Whereas, it is expedient to prevent the institution or continuance of vexatious proceedings, civil and criminal, in the High Courts and in the courts subordinate to the High Courts;

BE it enacted in the Fifty-Sixth Year of the Republic of India as follows:-