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Delhi HC: In-Camera Proceedings Can be Allowed in Appropriate Cases U/S 151 of CPC - (10 Feb 2023)

CIVIL

Delhi High Court while observing that merely because there is no express provision in CPC regarding in-camera proceedings doesn’t mean that such proceedings can’t be allowed by court, has held that the same can be allowed to be held in appropriate cases under section 151 CPC.

Tags : DELHI HIGH COURT   IN-CAMERA   CPC  

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