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Indian Institute of Technology (IIT) Kharagpur v. Central Vigilance Commission (CVC) and Ors. - (High Court of Delhi) (07 Aug 2015)

Pleadings allowed to be amended when 'petition ripe for hearing'

MANU/DE/2230/2015

Civil

The Court allowed an amendment of pleadings requiring a determination of jurisdiction by the court. The Court questioned whether the amendment was necessary for the determination of the dispute or if it added a new issue for adjudication. It concluded that there could not be any impediment in the determination of territorial jurisdiction as a preliminary issue.

Relevant : Revajeetu Builders and Developers vs. Narayanaswamy and Sons and Ors. MANU/SC/1724/2009 Vidyabai and Ors. vs. Padmalatha and Anr. MANU/SC/8401/2008 Kusum Ingots and Alloys Ltd. vs. Union of India (UOI) and Anr. MANU/SC/0430/2004

Tags : AMENDING PLEADING   TERRITORIAL JURISDICTION  

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