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Orissa HC: Counter Affidavit Should Not be Made Bulky and Lengthy by Quoting Decisions of this Court - (26 Sep 2024)

CIVIL

Ori. HC has issued a standing order which states that there is a tendency to plead law in counter affidavits & to quote decisions of this Court. It is elementary that law need not be pleaded in pleadings. Counter Affidavit should not be made bulky and lengthy by quoting decisions of this Court.

Tags : ORISSA HIGH COURT   COUNTER AFFIDAVIT   PLEADINGS  

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