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Delhi HC Directs Courts to Proceed with Adequate Proceedings in Absence of Party - (18 Nov 2020)

CIVIL

Delhi High Court has directed that all subordinate Courts may now proceed with adequate proceedings in the absence of a party or advocate depending on the matter's urgency and other attending circumstances, if the party or advocate despite due intimation from the Court about case listing fail to present themselves for the hearing.

Tags : DELHI HIGH COURT   PROCEEDINGS IN ABSENCE OF PARTY  

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