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SC: Opposite Party Whose Right to File WS is Closed, Can’t Bring in Pleadings through Evidence - (23 Jul 2024)

CIVIL

SC has held that in absence of provisions dealing with non-filing of WS/forfeiture of right to file a WS, it can only be held that it should bar the opposite party in a proceeding before Consumer Forums to bring in pleadings, indirectly to introduce its case and evidence to support such case.

Tags : SUPREME COURT   OPPOSITE PARTY   WRITTEN STATEMENT  

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