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Del. HC: Can’t Permit Plaintiff to File Documents as Per at its Whims and Fancies - (03 Mar 2025)

CIVIL

Delhi High Court has observed that, in a commercial suit plaintiff cannot be allowed to file documents as per its whims and fancies as the whole purpose of expeditious disposal of commercial suits would be frustrated if the parties are permitted to file additional documents at any stage of the suit.

Tags : DELHI HIGH COURT   COMMERCIAL SUIT   WHIMS AND FANCIES  

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