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Delhi HC: Suit Withdrawal After Compromise Doesn’t Result in Executable Decree - (08 Oct 2025)

CIVIL

Delhi High Court held that merely withdrawing a suit pursuant to a compromise does not by itself lead to an executable decree unless the compromise is formally recorded through a court order and a decree is drawn in accordance with Order XXIII Rule 3 of the Civil Procedure Code (CPC).

Tags : SUIT   COMPROMISE   EXECUTABLE DECREE  

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