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Delhi HC: No Litigant Can Assume as Matter of Right Court’s Power to Condone Delay - (16 Aug 2021)

CIVIL

Delhi High Court has observed that no litigant can assume, as a matter of right, the Court's power to condone delay and that the rights accruing to opposite party on account of the delayed action also needs to be kept in mind while exercising such a power.

Tags : DELHI HIGH COURT   COURT’S POWER TO CONDONE DELAY  

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