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Del. HC Uphelds Constitutional Validity of Rule 4 of Delhi High Court (Original Side) Rules, 2018 - (27 Aug 2024)

CIVIL

Delhi High Court has upheld the constitutional validity of Rule 4, Chapter VII of the Delhi High Court (Original Side) Rules, 2018 which makes it mandatory to file a written statement within a period of 120 days, including non-commercial matters.

Tags : DELHI HIGH COURT   CONSTITUTIONAL VALIDITY   WRITTEN STATEMENT  

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