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Delhi HC: Application for Leave to Serve Interrogatories Need Not be Decided Ex-Parte - (07 Apr 2022)

CIVIL

Delhi High Court has held that no prescription in law, either statutory or precedential, that inhibits from issuing notice under Order XI Rule 1 of Code of Civil Procedure, 1908 seeking leave to serve interrogatories on the opposite party, before deciding whether to grant or refuse to grant leave.

Tags : DELHI HIGH COURT   STATUTORY   PRECEDENTIAL   ORDER XI RULE 1 OF CODE OF CIVIL PROCEDURE   1908   PRESCRIPTION IN LAW  

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