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JKL HC: Purpose of Order 6 Rule 17 of CPC is to Advance Substantial Justice - (05 Jun 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court while observing that Order 6 Rule 17 of CPC exists to ensure that parties involved in legal dispute receive fair & comprehensive resolution, has held that provision exists to advance the cause of justice through amendments of pleadings rather than impede it.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   CPC   JUSTICE   PLEADINGS   AMENDMENT  

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