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Delhi HC: Plaintiff Doesn’t Have Vested Right to File Rejoinder under CPC - (15 Sep 2025)

CIVIL

Delhi HC held that filing a replication is judicially permitted but not a statutory right. It allows the plaintiff to clarify or rebut the defendant's written statement in a civil suit, but isn't guaranteed by law.

Tags : REPLICATION   STATUTORY RIGHT   CIVIL SUIT  

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