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Supreme Court: Delay in Filing Written Statement During COVID Limitation Extension Allowed - (09 Oct 2025)

CIVIL

Supreme Court reiterated that a written statement filed late in a commercial suit cannot be rejected if the delay occurred during the COVID-19 limitation extension period, as per its order in In Re: Cognizance for Extension of Limitation, protecting litigants from pandemic-related delays.

Tags : WRITTEN STATEMENT   COVID   LIMITATION  

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