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Stay of Execution of Decree Pending Suit Shall Be Granted Only in Exceptional Cases: Chhattisgarh HC - (24 Sep 2018)

Chhattisgarh High Court has observed that stay of execution of decree pending suit between decree-holder and judgment-debtor shall be granted only in exceptional and extraordinary cases.

Tags : CHHATTISGARH HIGH COURT   STAY OF EXECUTION  

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