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Guj HC: Benefit Accrued to Litigant by Interim Order Can’t be Claimed if Litigation End Against Them - (22 Aug 2022)

CIVIL

Gujarat High Court has held that merely because of some benefit has accrued to the litigant because of operation of interim orders; the litigant cannot claim such benefits when the litigation finally ends against them.

Tags : GUJARAT HIGH COURT   INTERIM ORDER   BENEFIT  

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