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CIVIL MP HC: WS Filed After 120 Days Not Permissible, Summer Vacations Not 'Extraordinary Circumstanc - (02 Feb 2024)

CIVIL

Madhya Pradesh High Court has held that a written statement (WS) filed after the lapse of 120 days since the service of summons cannot be permitted to be taken on records on ground of ‘summer vacations’ as routine summer vacations cannot be treated as extraordinary situation/circumstance.

Tags : MADHYA PRADESH HIGH COURT   WRITTEN STATEMENT   SUMMER VACATIONS   EXTRAORDINARY CIRCUMSTANCE  

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