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Punjab & Haryana HC Allows Refund of Court Fees, Parties Entitled to Refund in Case of Compromise - (14 Apr 2022)

CIVIL

Punjab and Haryana High Court has reiterated that parties are allowed to refund of court fees even in case of compromise entered into outside the Court.

Tags : PUNJAB AND HARYANA HIGH COURT   COMPROMISE   COURT FEES  

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