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SC: Plaint May be Amended at Any Stage of Proceedings to Enable Plaintiff to Seek Alternative Relief - (05 May 2025)

CIVIL

Supreme Court has observed that the plaint may be amended at any stage of the proceedings to enable the plaintiff to seek an alternative relief, including that of refund of earnest money, and the courts have been vested with wide judicial discretion to permit such amendments.

Tags : SUPREME COURT   ALTERNATIVE RELIEF   EARNEST MONEY  

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