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Delhi HC: Repeated Representation Does Not Extend Limitation Nor Cause to Overcome Delay - (21 Feb 2022)

LIMITATION

Delhi High Court has reiterated that it is a settled law that repeated representation does not extend limitation nor can be a ground to plead a fresh cause of action to overcome delay and laches. The Court has dismissed an appeal filed with a delay of 46 years from the date the shop in question was demolished and over 11 years from the rejection of representation, without an iota of explanation.

Tags : DELHI HIGH COURT   REPEATED REPRESENTATION  

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