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Madras High Court: Party Wanting to Abandon Claim Cannot be Compelled to Continue Case - (01 Apr 2024)

CIVIL

Madras High Court while allowing the State of Tamil Nadu to withdraw cases, has observed that when a party wasn’t to abandon a case without reserving any rights cannot be compelled by the court to pursue the same.

Tags : MADRAS HIGH COURT   STATE OF TAMIL NADU   ABANDON  

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