MP High Court: Women Retain Reservation Benefits After Marriage if Caste is Recognized in Both States  ||  Allahabad HC: Police Must Prosecute Informants of False Firs, and IOs May Face Contempt if They Fail  ||  MP HP: Over-Age Candidate Cannot Claim Age Relaxation Due to Delay in Earlier Recruitment  ||  Kerala HC: Petrol Pump Licence is Automatically Cancelled on Lease Expiry Without Any Hearing  ||  MP HC: Trial Courts Cannot Grant Permanent Injunction in Title Suits Without Recovery of Possession  ||  MP High Court: Guardians Can be Liable For Minors Flying Kites With Chinese Manjha  ||  SC: Under Order XXI Rule 102 CPC, A Transferee Pendente Lite Cannot Obstruct Execution of a Decree  ||  SC: RTE Act promotes fraternity and equality by children of judges and vendors studying together  ||  MP High Court: Aadhaar and Voter ID Cards are Not Definitive Proof of Date of Birth  ||  Chhattisgarh HC: Second Marriage During Subsisting First Marriage Void Unless Custom Permits It    

SC: Mandatory Time Line for Filing Written Statement is Not Applicable to Non-Commercial Suits - (21 Jan 2020)

CIVIL

Supreme Court has clarified that the mandatory time-line for filing written statement does not apply to non-commercial suits. The Court held that as regards non-commercial suits, the time-line for written statement is directory and not mandatory.

Tags : SUPREME COURT   TIMELINE FOR NON- COMMERCIAL SUIT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved