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SC Affirms Delhi HC Decision on Maximum 45-Day Period for Filing of Replications - (29 Jun 2021)

CIVIL

Supreme Court has affirmed a Delhi High Court decision holding that the maximum 45-day period for filing of replications is mandatory for even non-commercial, ordinary civil suits and the court cannot permit the replication to be taken on the record thereafter.

Tags : SUPREME COURT   MAXIMUM 45-DAY PERIOD FOR FILING OF REPLICATIONS  

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