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Punjab & Haryana High Court: Appointment of Local Commissioner Does Not Adjudicate Rights of Parties - (11 Apr 2022)

CIVIL

Punjab and Haryana High Court has observed that an order declining to appoint a Local Commissioner does not decide any issue nor does it adjudicate any rights of the parties for the purpose of the suit and hence would not be a revisable order.

Tags : PUNJAB AND HARYANA HIGH COURT   LOCAL COMMISSIONER   REVISABLE ORDER  

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