Order 7 Rule 11 CPC Cannot Revive Lapsed Written Statement Deadline: Delhi High Court Clarifies Editor 5 hours ago Click to share on Facebook (Opens in new window) Facebook Click to share on X (Opens in new window) X Click to share on LinkedIn (Opens in new window) LinkedIn Click to share on WhatsApp (Opens in new window) WhatsApp Click to share on Telegram (Opens in new window) Telegram More Click to print (Opens in new window) Print Click to email a link to a friend (Opens in new window) Email Click to share on Reddit (Opens in new window) Reddit Del HC | Plea taken by defendant in written statement is wholly irrelevant at the stage of deciding Or. 7 R. 11 CPC applicationDateMarch 16, 2019In relation toCase BriefsDel HC | Permission to amend written statement after plaintiff’s evidence denied in view of proviso to Order 6 Rule 17 CPCDateFebruary 3, 2020In relation toCase BriefsCourt free to invoke provisions of Order 8 Rule 10 CPC if defendant fails to file WS; permanent injunction granted against use of trademark CBN NEWSDateOctober 6, 2018In relation toCase Briefs
