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Manipur HC: Court to Examine Conduct of Parties All Through to Ascertain Condonation Application - (24 Feb 2022)

CIVIL

Manipur High Court has held that Courts should examine conducts of parties all through to ascertain whether their non-appearance was a singular stray instance or a chronic phenomenon, while deciding condonation/restoration applications.

Tags : MANIPUR HIGH COURT   FAILURE OF APPEARANCE  

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