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Delhi HC: Written Statement Filed After 30 days of Service of Summons to State Reasons for Delay - (18 Aug 2021)

CIVIL

Delhi High Court has passed an order holding that a written statement filed after 30 days of service of summons but before the expiry of further 90 days must mandatorily be accompanied with a written application setting out reasons for the delay.

Tags : DELHI HIGH COURT   REASONS FOR DELAY  

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