Supreme Court: Army Must Prove Disability Was Unrelated to Service to Deny Pension  ||  SC: Grant of Fishing Rights by Deed is a Transfer of Immovable Property, Qualifies as Lease  ||  Gujarat HC: Waqf Board Inquiry into Religious Character Not Barred by Places of Worship Act  ||  Gauhati HC Rejects Failed Candidates’ Challenge to Law Officers’ Appointment Procedures  ||  Kerala HC Grants Pre-Arrest Bail to Woman Accused of Throwing Newborn, Cites Lack of Intent  ||  P&H HC Quashes Case, Holds 'Heart Lung Pack' was not a Notified Drug in 2010  ||  Kerala HC: Illegal Arrest Entitles Accused to Release, Not Bail  ||  Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit    

CIVIL - “Sufficient Ground” for Withdrawal Of Suit in O 23 R 1(b) CPC Not Limited To Formal Defect: Orissa HC - (19 Mar 2019)

CIVIL

Orissa HC while answering a reference arising out of conflicting judgments held that expression "sufficient grounds" occurring in Order 23, Rule 1(b) of Code of Civil Procedure (CPC) in relation of withdrawal of suits is not restricted to formal defects only.

Tags : ORISSA HC   WITHDRAWAL OF SUIT   CPC   ORDER 23 RULE 1(B)  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved