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J&K HC: Can Appoint Commissioner for Investigation Only when Evidence is Inconclusive - (17 Mar 2025)

CIVIL

J&K High Court has observed that there can be appointment of a Commissioner for local investigation under Order 26 Rule 9 of the Civil Procedure Code, 1908 only when evidence before the trial court is inconclusive and requires clarification.

Tags : J&K HIGH COURT   COMMISSIONER   CIVIL PROCEDURE CODE  

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