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Ori HC: State Can’t Question Maintain. of Suit for No Notice at Stage of Appeal if Not Done in WS - (06 Dec 2024)

CIVIL

Orissa High Court has observed that if State does not raise any objection about maintainability of suit in their written statement on the ground of non-issuance of notice under Section 80(1) of the C.P.C., 1908 then the same cannot be done for the first time at the stage of appeal.

Tags : ORISSA HIGH COURT   MAINTAINABILITY OF SUIT   WRITTEN STATEMENT  

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