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J&K HC: Failure of Trial Court to Frame Issue of Maintainability Doesn’t Limit Powers of Appellate Co - (11 Mar 2025)

CRIMINAL

Jammu and Kashmir High Court has observed that if the Trial Court omits to frame an issue on the maintainability of the suit it does not limit the appellate court’s power to decide the issue of maintainability.

Tags : J&K HIGH COURT   TRIAL COURT   ISSUE OF MAINTAINABILITY  

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