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SC: Application Under Order IX Rule 13 CPC Can be Allowed Only When Sufficient Cause - (05 Mar 2021)

CIVIL

Supreme Court has observed application under Order 9 Rule 13 of the Code of Civil Procedure, 1908 cannot be automatically granted and can be allowed only when sufficient cause is made out to set aside the ex parte decree

Tags : SUPREME COURT   APPLICATION UNDER ORDER IX RULE 13 CPC  

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