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Tel. HC: HC has Limited Power in Matter of Granting Permission to Withdraw Appeal - (18 Jul 2024)

CIVIL

Tel. HC has held that the power of High Court in matter of granting permission to withdraw an appeal under Order XXIII Rule 1(3) of CPC is very limited; in fact the High Court does not have any power to refuse such withdrawal or put conditions to the withdrawal in the absence of a Cross-Objection.

Tags : TELANGANA HIGH COURT   WITHDRAWAL   ORDER XXII OF CPC  

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