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Delhi HC: Issuance of Notice to Unrelated Mail Address Does Not Constitute Due Despatch - (29 Sep 2022)

CIVIL

Delhi High Court has held that the issuance of e-mail-attaching electronic notice to an unrelated e-mail address does not constitute due despatch and, therefore, the notices cannot be said to have been issued on 31st March 2021.

Tags : DELHI HIGH COURT   NOTICE   DESPATCH  

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