Sik HC: Issue of Limitation Involving Question of Facts & Law, Can’t be Decided as Preliminary Issue - (05 Jul 2024)
CRIMINAL
Sikkim High Court in an application under Order XIV Rule 2 of the Code of Civil Procedure, 1908, has held that if the issue of limitation involves a mixed question of facts and law, it cannot be decided as a preliminary issue by the Trial Court.
Tags : SIKKIM HIGH COURT ORDER XIV RULE 2 ISSUE OF LIMITATION PRELIMINARY ISSUE
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