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SC: Under Order XVIII Rule 17 of CPC a Witness Cannot be Recalled at the Instance of a Party - (07 May 2025)

CIVIL

SC has observed that under Order XVIII Rule 17 of CPC a witness cannot be recalled at the instance of a party for the purpose of examining, cross examining or re-examining, and that rule is not intended to serve such purpose. The only purpose of the rule is to seek clarification.

Tags : SUPREME COURT   ORDER XVIII RULE   CLARIFICATION  

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