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SC: Plaint Can’t be Rejected in Part - (01 Nov 2023)

CIVIL

Supreme Court while observing that a Plaint can’t be rejected in part under Order VII Rule 11 of CPC, has held that the true test is first to read the plaint meaningfully and as a whole, and if the plaint doesn’t discloses a cause of action, the plaint shall be rejected.

Tags : SUPREME COURT   PLAINT   CPC  

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