Report No. 58
Rules by High Courts
5.25. We may add that some limitations highlighting the need for notice before the grant of stay in writ petitions, have been inserted in the rules of some High Courts.1
1. See Appendix to this Report.
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Report No. 58 Rules by High Courts 5.25. We may add that some limitations highlighting the need for notice before the grant of stay in writ petitions, have been inserted in the rules of some High Courts.1 1. See Appendix to this Report. |
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