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High Court Of Judicature At Madras Appellant

V/S

THIRUMALAI Respondents

Referred Judgements :-

SUPREME COURT EMPLOYEES WELFARE ASSOCIATION VS. UNION OF INDIA AND ANOTHER [REFERRED TO]
STEPHEN. S. CHANDLER VS. JUDICIAL COUNCIL OF THE TENTH CIRCUIT OF THE UNITED STATES [REFERRED TO]
HIGH COURT OF MADHYA PRADESH VS. MAHESH PRAKASH [REFERRED TO]
C RAVICHANDRAN IYER VS. JUSTICE A M BHATTACHARJEE [REFERRED TO]
M M THOMAS VS. STATE OF KERALA [REFERRED TO]
KEWAL CHAND MIMANI D VS. S K SEN [REFERRED TO]
RAKESH MALHOTRA VS. KRISHNA MALHOTRA [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]
KARTHICK THEODRE VS. ADDL.REGISTRAR GENERAL [REFERRED TO]

JUDGEMENT

(1.) I am faced with a rather strange conundrum of the High Court on its Administrative side seeking leave to review an order passed by it on its judicial side, particularly when the High Court is not even a party to the proceedings leave alone an aggrieved party. Is this Court therefore confronting a two faced JANUS?

(2.) To appreciate the petition now before this Court, namely, a petition seeking leave to review the order dtd. 5/5/2022, it is necessary to set out the facts in the various petitions filed seeking exemption from the payment of Court fees which form the backdrop for the review.

(3.) This Court by the order which is the subject matter of review had answered the following issues:-

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HIGH COURT OF JUDICATURE AT MADRAS Vs. THIRUMALAI

Referred Judgements :-

JUDGEMENT

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