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Gujarat HC: Maximum Limit of 90 Days for Filing Written Statement Directory Not Mandatory - (27 Jan 2022)

CIVIL

Gujarat High Court has held that the maximum limit of 90 days for filing the written statement as under Order VIII Rule 1 of Code of Civil Procedure, 1908 is directory and not mandatory in nature. However, the Courts must exercise this discretion sparingly and not in the routine course.

Tags : GUJARAT HIGH COURT   FILING WRITTEN STATEMENT  

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