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Supreme Court Clarifies Principles Governing Witness Recall under Order 18 Rule 17 of CPC - (06 Aug 2026)

CIVIL

Supreme Court has reiterated that under Order XVIII Rule 17 of the CPC, courts may recall a witness only to seek clarification through the court's own examination. The provision cannot be used to allow either party to conduct further cross-examination of the witness.

Tags : WITNESS; EXAMINATION; CONDUCT  

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