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Ker. HC: Equity, Justice, Convenience Govern the Question Whether Joint Trial is Required or Not - (17 Jan 2025)

CIVIL

Ker. HC has observed that CPC does not specifically provide for consolidation of suits or other proceedings. Equity, justice, convenience and necessity govern the question of whether the joint trial of suits or other proceedings is required or not.

Tags : KERALA HIGH COURT   CONSOLIDATION OF SUITS   EQUITY  

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