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Delhi HC: Oral Examination of Any Party to Suit is Matter of Discretion Under Order X CPC - (16 May 2022)

CIVIL

Delhi High Court has ruled that under Order X of the Code of Civil Procedure, 1908 (CPC), the question of whether any of the parties to the suit is required to be orally examined on any relevant aspect to the controversy is a matter of discretion.

Tags : DELHI HIGH COURT   ORDER X   CODE OF CIVIL PROCEDURE   1908  

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