CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Bom HC: CPC Doesn’t Have Provision to Extend Time for Filing WS Due to Pendency of Misc. Application - (06 Aug 2024)

CIVIL

Bombay High Court has observed that there is no provision in the Civil Procedure Code, 1908 or any pronouncement of the Court stating that time to file Written Statement can be extended or excluded on filing of a miscellaneous application.

Tags : BOMBAY HIGH COURT   WRITTEN STATEMENT   MISCELLANEOUS APPLICATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved