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Delhi HC: Copy of Every Document Filed in Court Must Be Supplied to Opposite Party - (26 Aug 2021)

CIVIL

Delhi High Court has made it clear that whenever any party to litigation gives any document to the Court/ Tribunal, the copy of such document has to mandatorily be supplied to the opposite party, unless otherwise directed by the Court.

Tags : DELHI HIGH COURT   COPY OF EVERY DOCUMENT FILED IN COURT  

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