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Pat. HC: After Commen. of Trial, Amen. of Pleadings Allowed if Required to Arrive at Just Conclusion - (14 Jun 2024)

CIVIL

Patna High Court has observed that in sum and substance, if the amendment is necessary for deciding the real controversy between the parties and for arriving at a just conclusion, such an amendment could be allowed even after the commencement of the trial.

Tags :   PATNA HIGH COURT  COMMENCEMENT OF TRIAL  AMENDMENT

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