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JKL HC: Cause of Action Not Generated Merely by Repeated Representation - (07 Mar 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that Cause of Action can’t be generated merely by making repeated representations to the concerned authorities as every fact is required to be proved in order to support the right being claimed before the court.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CAUSE OF ACTION   REPEATED REPRESENTATION  

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