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Orissa HC: No Prohibition on Third Party to Proceed Even After Rejection of Impleadment - (04 May 2022)

CIVIL

Orissa High Court has ruled that there is no prohibition to bring an application under Order 21 Rules 97, 99 and 101 of the Code of Civil Procedure, 1908 (CPC) even after rejection of a similar application under Order 1 Rule 10 of CPC.

Tags : ORISSA HIGH COURT   ORDER 21   CODE OF CIVIL PROCEDURE   1908   ORDER 1  

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