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Bom HC: Civil Court Can Invoke Sec 151 CPC to Dismiss a Suit as Infructuous if Cause of Action Ends - (20 Mar 2026)

CIVIL

Bombay High Court held that civil court can use its inherent powers under Section 151 CPC to dismiss a suit as infructuous when events render the original cause of action non-existent, emphasizing that courts must end futile litigation rather than retain it for interim orders or speculative claims.

Tags : CIVIL COURT   SUIT   CAUSE OF ACTION  

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