SC: Order XLI Rule 22 CPC- Cross Objection Not Necessary to Challenge Adverse Findings - (06 Aug 2021)
CRIMINAL
Supreme Court has observed that a party in whose favour a court has decreed the suit can challenge an adverse finding before the appellate court without a cross objection. It is not necessary that a challenge to the adverse findings of the lower court needs to be made in the form of a memorandum of cross-objection.
Tags : SUPREME COURT CROSS OBJECTION
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