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J&K&L HC: Unamended Pleading Loses Effect After Amendment; Party Cannot Benefit From Own Default - (14 Jul 2026)

CIVIL

J&K&L High Court has held that once a court allows amendment of pleadings and directs a fresh filing within a stipulated time, the unamended pleading loses its legal efficacy. It said a party cannot rely on its own default or misrepresent facts to defeat the purpose of the amendment.

Tags : AMENDMENTS; UNAMENDED; LEGAL EFFECT  

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