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Rajasthan HC: Trial Court Required to Ascertain Only Prima-Facie Relevancy of Proposed Witnesses - (04 Jul 2022)

CIVIL

Rajasthan High Court has held that trial Court is required to prima-facie ascertain the relevancy and requirement of the proposed witnesses while deciding an application for summoning of witnesses under Order XVI Rule 1 & 2 of the Code of Civil Procedure.

Tags : RAJASTHAN HIGH COURT   PRIMA-FACIE   PROPOSED WITNESSES  

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