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Supreme Court of India Judgements

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C P C

Written statement – CPC Or 8 r 1 and Section 35 — High court remanded case to trial court with subject to payment of costs — Order upheld

Bysclaw

Apr 14, 2018

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Necessary Party—After dismissal of an application for substitution of Legal Representatives under 0,22, R,4 CPC being non-maintainable subsequent passing application under O,1R,10 CPC not be dismissed by applying the principle res judicata
Decree for Partition—Appellant having not challenged the preliminary decree, may challenge the final decree.

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Supreme Court of India  Judgements

Supreme Court of India Judgements

47295 Judgements hosted as on 26/10/2026 - Search (FREE), Subscribe @ Rs 99/- for 6 months, sclaw@sclaw.in, WA +91 9417245693.