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Del. HC: Family Court Can Extend the Time for Filing Written Statement in Exceptional Circumstances - (20 Dec 2023)

CIVIL

Delhi High Court while observing that for expeditious disposal of family disputes, the schedule for filing a written statement must be followed, has held that departure from the schedule can be done by the Court if the applicant shows exceptional circumstances.

Tags : DELHI HIGH COURT   FAMILY COURT   EXCEPTIONAL CIRCUMSTANCES  

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