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Ker. HC Directs Implementation of Procedure for Impleading Legal Heirs of Deceased Parties - (30 Jan 2023)

CIVIL

Kerala High Court while ordering for the implementation of the Division Bench order in State of Kerala v. Govindan, has directed for the implementation of a uniform procedure to be followed while impleading the legal heirs of deceased parties.

Tags : KERALA HIGH COURT   LEGAL HEIRS   DECEASED PARTIES  

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