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Andhra Pradesh HC: Plaint Cannot be Rejected Under Application Filed in Order VII Rule 11 - (20 Jan 2022)

CIVIL

Andhra Pradesh High Court has stated that the plaint cannot be rejected under an application filed by defendant in Order VII Rule 11 of Code of Civil Procedure, 1908 if none of the clauses set out under Order VII Rule 11 are applicable to the pleadings strictly mentioned in the plaint.

Tags : ANDHRA PRADESH HIGH COURT   REJECTION OF PLAINT  

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