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Kerala HC: Mere Possibility of Individual Occupying Premises Not Adequate to Make Necessary Party - (17 Jan 2022)

CIVIL

Kerala High Court has ruled that a mere possibility of an individual occupying the premises through a licence is not adequate to make them a necessary party or a proper party in an appeal pending between the licensor and the licensee.

Tags : KERALA HIGH COURT   MERE POSSIBILITY OF INDIVIDUAL OCCUPYING PREMISES  

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