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SC: Cause of Action to Plaintiff to File Suit Accrues When There is a Threat to Infringe Right - (02 Mar 2020)

CIVIL

Supreme Court has observed that cause of action to a Plaintiff to file a suit accrues when there is a clear and unequivocal threat to infringe a right.

Tags : SUPREME COURT   CAUSE OF ACTION TO PLAINTIFF  

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