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Delhi HC: Striking Off Tenant's Defense Under Order XVA CPC Doesn't Justify Default in Rent Payment - (17 May 2022)

TENANCY

Delhi High Court has ruled that a tenant's failure to pay rent as directed by the court under Order XVA(1) of the Code of Civil Procedure, 1908 (CPC) cannot justify the court striking off the tenant's defence.

Tags : DELHI HIGH COURT   RENT   ORDER XVA(1)   CODE OF CIVIL PROCEDURE   1908  

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