Madhya Pradesh HC: Delay Can Be Condoned under Limitation Act Where Statute Has No Express Bar - (11 May 2026)
LIMITATION
MP HC held that where a statute does not expressly bar condonation of delay, authorities may invoke the Limitation Act to condone delay in filing applications or appeals, and further noted that the petitioner’s refund claim was wrongly dismissed solely on limitation grounds without examining merits.
Tags : CONDONED; LIMITATION ACT; STATUTE
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