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Delhi HC: Time for Filing Written Statement Starts From Date of Providing Suit to Defendant - (17 Oct 2022)

LIMITATION

Delhi High Court has ruled that the time for filing the written statement by the defendant under the Code of Civil Procedure, after issuance of summons, will commence from the date when the suit along with the documents is provided to the defendant.

Tags : DELHI HIGH COURT   WRITTEN STATEMENT   SUMMONS   CODE OF CIVIL PROCEDURE  

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