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AP HC: Trial Court Shall Not Insist Compliance of Object. Not Given in CPC while Registering Plaint - (13 Jan 2025)

CIVIL

AP HC has stated that the Trial Court cannot insist compliance with such objections, which are not contemplated by the Code of Civil Procedure, 1908 or Civil Rules of Practice, at the stage of registration of plaint or which the registry in the discharge of its ministerial function has to consider.

Tags : ANDHRA PRADESH HC   COMPLIANCE   REGISTRATION OF PLAINT  

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