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J&K HC: Cannot Pass Interim Directions Under Order 39 Rule I & II of CPC against Non-Parties - (26 May 2025)

CIVIL

Jammu and Kashmir and Ladakh High Court has held that it is not the scope of Order 39 Rule 1 and 2 of the Civil Procedure Code, 1908 to pass interim directions against a person who is not a party to the suit or the appeal.

Tags : J&K HIGH COURT   INTERIM DIRECTIONS   NON-PARTIES  

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