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SC: Being Short of Funds to Pay Court Fee Not Sufficient Reason to Condone Delay to File Appeal - (01 Feb 2023)

CIVIL

Supreme Court has held that being short of sufficient funds to pay court fee is not a reason to condone delay in filing appeal, and observed that appeal can be filed in terms of Section 149 CPC and thereafter the defects can be removed by paying deficit court fees.

Tags : SUPREME COURT   COURT FEE   CONDONE DELAY   APPEAL  

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