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MP HC: Can Allow Filing of WS Beyond Limitation Period if Exceptional Circumstances are Made Out - (24 May 2024)

CIVIL

Madhya Pradesh High Court while hearing a petition against closure of right of petitioner to file Written Statement (WS), has observed that it would be open to the Court to permit the petitioners or defendants to file written statement if exceptional circumstances have been made out.

Tags : MADHYA PRADESH HIGH COURT   EXCEPTIONAL CIRCUMSTANCES   WRITTEN STATEMENT  

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