SC: Once Pleadings are Complete but Defendant is Set Ex Parte Defendant's Rights Suffer Curtailment - (24 Apr 2025)
LAW OF EVIDENCE
SC has observed that once pleadings are complete but defendant is set ex parte, and such order has attained finality, defendant's rights suffer a curtailment. He cannot produce evidence in defence and hence statements, which are in nature of factual assertions, cannot be proved by leading evidence.
Tags : SUPREME COURT DEFENDANT'S RIGHTS EX PARTE
Share : 
|