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Karnataka HC: Application for Judgment on Admissions May be Filed at Any Stage of Suit - (14 Dec 2021)

Karnataka High Court has reiterated that a decree can be passed under Order XII Rule 6 of Code of Civil procedure, 1908 (CPC) at any stage of the suit where admissions of facts have been made either in the pleadings or otherwise.

Tags : KARNATAKA HIGH COURT   APPLICATION FOR JUDGMENT ON ADMISSIONS  

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