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SC: Can’t Include Time Spent in Contesting Bonafide Litigation at Wrong Forum, While Computing Limi. - (04 Apr 2024)

LIMITATION

SC has held that Section 14 of Limitation Act, 1963 makes it clear that an applicant who has prosecuted another civil proceeding with due diligence, before a wrong forum on account of defect of jurisdiction or another cause, is entitled to exclusion of the time in computing the period of limitation.

Tags : SUPREME COURT   SECTION 14 OF LIMITATION ACT   BONAFIDE LITIGATION   LIMITATION  

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