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SC: Abatement Prayer Can be Read as Inherent in Prayer for Substitution of Legal Heirs - (13 Feb 2025)

CIVIL

SC has observed that if an appeal abates and an application under Order XXII Rule 4 CPC praying for substitution of legal heirs has been made such prayer of abatement could be read as inherent in the prayer for substitution in the interest of justice.

Tags : SUPREME COURT   ORDER XXII RULE 4   ABATEMENT  

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