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J&K HC: Executing Courts Have Authority to Adjudicate Claim of Obstruction Under O.21 Rule 97 of CPC - (05 Mar 2025)

CIVIL

Jammu and Kashmir High Court has observed that under Order 21 Rule 97 of Code of Civil Procedure, 1908 (CPC), the executing court is empowered to examine and determine obstruction claims within the execution proceedings, eliminating the need for institution of a separate litigation.

Tags : JAMMU AND KASHMIR   CLAIM OF OBSTRUCTION   EXECUTION PROCEEDINGS  

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