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Delhi HC: No Bar in Hearing Defendant Not Summoned at Pre-Summons Stage - (02 Aug 2021)

CIVIL

Delhi High Court has held that there is no bar in hearing a defendant, who is neither served summons or appearing on caveat, at the pre-summons stage in a suit on the points for rejection of plaint under Order VII Rule 11 of the Code of Civil Procedure, 1908.

Tags : DELHI HIGH COURT   DEFENDANT NOT SUMMONED AT PRE-SUMMONS STAGE  

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