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Meghalaya HC: Plaintiff May File Application u/s 151 r/w Order XX Rule 6A Where No Decree Drawn - (04 Mar 2022)

CIVIL

Meghalaya High Court has held that a plaintiff may file application under Section 151 read with Order XX Rule 6A of Civil Procedure Code, 1908, where suit filed by him is conclusively decided but no formal decree was drawn to that effect.

Tags : MEGHALAYA HIGH COURT   SUIT DECIDED   DECREE NOT DRAWN  

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