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The apex court has slapped the cost of Rs. 25,000 on a litigant for filing the incorrect translations of the Rajasthan HC judgment, which was given in Hindi, impugned in the special leave petition filed by him.
The division bench constituted by Justice Abhay Manohar Sapre and Justice Dinesh Maheshwari asked the petitioner to pay the cost of Rs. 25,000 for misinterpreting the judgment given in the Hindi language.
In Rajasthan, some of the judges deliver their judgment in the Hindi language. Wherein one of them is Justice Mahendra Maheshwari of Rajasthan HC delivered his judgment in the second appeal in Hindi, which was interpreted incorrectly.
However, with the subject to paying off the cost, the bench advised the petitioner to file a fresh case challenging the impugned order within the period of 2 weeks.
Therefore, there is nothing new in the SC facing problems with languages. Last year it directed the registrars general of all HC to furnish the translation of original records in the English language from various other vernacular languages wherever required while transmitting the original records.
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