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JKL HC: Pedantic Approach Must be Avoided While Dealing with Appln. for Supplementing Pleading - (05 Sep 2023)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that pedantic approach need not be applied by court as far as supplementing original pleadings with the one which the party intends to incorporate in the application when the same is not to finally determine the rights of the party.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   PEDANTIC APPROACH   SUPPLEMENTING PLEADING  

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