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P&H HC: Mistake by Court While Adjourning Matter Can't Take Away Right of Party to Lead Evidence - (23 May 2022)

CIVIL

Punjab and Haryana High Court has held that the plaintiff-respondent cannot be deprived of her valuable right of leading evidence merely because the Court made a mistake while adjourning the matter.

Tags : PUNJAB AND HARYANA HIGH COURT   ADJOURNING   RIGHT TO LEAD EVIDENCE  

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