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Gauhati HC: Non-Substitution of Legal Representatives of Parties Under Order XXII CPC - (01 Feb 2022)

CIVIL

Gauhati High Court has held that non-substitution of some of the legal representatives of the parties under Order XXII of the Code of Civil Procedure, 1908 does not amount to abatement of the entire appeal.

Tags : GAUHATI HIGH COURT   NON-SUBSTITUTION OF LEGAL REPRESENTATIVES  

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