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Delhi HC: Mere Pendency of Title Suit No Ground to Disentitle Person from Obtaining Electricity - (09 Mar 2022)

PROPERTY

Delhi High Court has observed that mere pendency of a Title Suit would not be a ground to disentitle a person from obtaining an electricity connection in their name, particularly, in view of the fact that such person is in possession of the subject property.

Tags : DELHI HIGH COURT   PENDENCY OF TITLE SUIT  

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