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Kerala HC: Courts Shall Consider Relevant Aspects Like Conduct, Bonafide etc While Condoning Delay - (06 May 2022)

CIVIL

Kerala High Court has recognized that while taking a decision on an application for condonation of delay, the court should not simply consider the reasons stated in the application alone, but should also consider other attendant and relevant aspects.

Tags : KERALA HIGH COURT   CONDONATION OF DELAY  

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