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Kar. HC: O21 R97 Appln. Can be Dismissed if Obstructor Fails to Show prima facie Right or Interest - (26 Oct 2023)

CIVIL

Karnataka High Court has held that executing court can dismiss the application under Order 21 Rule 97 of CPC, without holding an enquiry if it is not satisfied that obstructor has got a semblance of prima facie right or interest which requires detailed enquiry.

Tags : KARNATAKA HIGH COURT   OBSTRUCTOR   ENQUIRY  

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