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MP HC: Can Recall Ex Parte Order if Party Complies with Directions - (19 Jun 2025)

CIVIL

Madhya Pradesh High Court has observed that Court can recall an ex – parte order if the concerned party complies with the directions of the Court and complex legal issues are involved in the matter which require fair hearing.

Tags : MP HIGH COURT   COMPLEX LEGAL ISSUES   EX – PARTE ORDER  

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