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Delhi HC: Leniency in Condoning Delay for Filing Written Statements Defeats the Purpose of CPC - (16 Sep 2025)

CIVIL

Delhi High Court held that civil courts should not adopt a lenient view in condoning delays in filing written statements as doing so would defeat the purpose of the CPC Amendment Act 2002, which mandates strict timelines for filing written statements to ensure timely justice.

Tags : WRITTEN STATEMENTS   CPC   JUSTICE  

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