SC: Plea of Lack of Jurisdiction Can’t be Invoke at Execution Stage by Judgment Debtor - (25 Oct 2023)
CIVIL
Supreme Court while observing that a plaintiff shall not be made to suffer by the passive act of the defendant in submitting to the jurisdiction, has held that it is a dilatory tactics adopted by judgment debtor to invoke a plea citing lack of jurisdiction at the time of execution of judgment.
Tags : SUPREME COURT JUDGMENT DEBTOR JURISDICTION
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