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Delhi HC: Court is Permitted to Entertain Application to Amend Admission Made in Pleadings - (09 Aug 2021)

CIVIL

Delhi High Court has observed that a Court is permitted to entertain an application to amend an admission made in pleadings even after reserving judgment on the basis of admission under Order XII Rule 6 of the Code of Civil Procedure, 1908.

Tags : DELHI HIGH COURT   APPLICATION TO AMEND ADMISSION MADE IN PLEADINGS  

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