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SC: Non-participation in a Proceeding of Restitution of Conjugal Rights has Civil Consequences - (31 Jul 2023)

FAMILY

Supreme Court has observed that nonparticipation in a proceeding of a restitution of conjugal rights, of the party who seeks for transfer of such proceeding has civil consequences as is evident from Order XXI Rule 32 of CPC.

Tags : SUPREME COURT   RESTITUTION OF CONJUGAL RIGHTS   CIVIL CONSEQUENCES  

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