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Uttarakhand HC: Not Obligatory to Implead 'All Eligible Persons' in Proceedings for Maintenance - (09 Dec 2022)

CRIMINAL

Uttarakhand High Court has observed that it is not mandatory for a person claiming maintenance under Section 125 Cr.P.C. to implead all the persons responsible for maintaining him/her, having sufficient means, as respondents.

Tags : UTTARAKHAND HIGH COURT   MAINTENANCE   IMPLEAD  

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