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J&K HC: Object Underlying Law of Limitation is Based on “Interest Reipublicae Up Sit Finis Litium” - (04 Feb 2025)

LIMITATION

J&K HC has observed that object underlying law of limitation is based on maxim “interest reipublicae up sit finis litium” meaning that it is for general welfare that a period be put to litigation. A long passage of time alone is not enough to turn down plea of an applicant and shut door against him.

Tags : J&K HIGH COURT   LAW OF LIMITATION   GENERAL WELFARE  

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