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Bombay HC: Not Necessary to Hear Respondents at Time of Admission of Second Appeal - (25 Aug 2021)

CIVIL

Bombay High Court has held that it is not necessary to hear the respondents at the time of admission of the second appeal filed under Section 100 of the Civil Procedure Code, 1908 (CPC).

Tags : BOMBAY HIGH COURT   HEARING OF RESPONDENTS AT TIME OF SECOND APPEAL  

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