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Bom. HC: It is time to Bury the Pernicious Practice of Submitting Information ‘in Sealed Cover’ - (11 Sep 2023)

CIVIL

Bombay High Court while observing that no litigant can disadvantage the opponent by squirrelling some information into the court record ‘in sealed cover’, has held that it is time to bury this thoroughly pernicious practice.

Tags : BOMBAY HIGH COURT   SEALED COVER   PERNICIOUS PRACTICE  

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