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P&H HC: Decision of Case on Merit After Plea is Rejected is "Gross Material Impropriety" - (14 Nov 2024)

CIVIL

Punjab and Haryana High Court has stated that once a plea has been rejected as non-maintainable, deciding the case on merit is "gross material impropriety."

Tags : P&H HIGH COURT   GROSS MATERIAL IMPROPRIETY   NON-MAINTAINABLE  

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