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Delhi HC: Procedural Formalities in CPC Not Intended to be Abused as Instrument of Oppression - (12 Aug 2022)

CIVIL

Delhi High Court has held that the procedural formalities in the Code of Civil Procedure are "intended to facilitate litigation" by prescribing the course to be adopted and not to be "abused as an instrument of oppression" to frustrate validly instituted proceedings.

Tags : DELHI HIGH COURT   CPC   OPPRESSION   LITIGATION  

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