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Allahabad HC: Preliminary Issues Barred if Raised 18 Years After Issues Were Framed in a Suit - (24 Mar 2026)

CIVIL

The court held that “Plea regarding maintainability of suit is required to be raised at the first instance in the pleading (written statement), then only such plea can be adjudicated by the trial court on its merit as preliminary issue under Order XIV Rule 2 CPC.”

Tags : PRELIMINARY ISSUES   SUIT   PLEA  

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