LAKSHMI RAM BHUYAN Vs. HARI PRASAD BHUYAN
LAWS(SC)-2002-11-29
SUPREME COURT OF INDIA
Decided on November 20,2002

LAKSHMI RAM BHUYAN Appellant
VERSUS
HAD PRASAD BHUYAN Respondents

JUDGEMENT

R. C. Lahoti, J. - (1.) Delay condoned.
(2.) Leave granted.
(3.) An inadvertent error emanating from non-adherence to rules of procedure prolongs the life of litigation and gives rise to avoidable complexities. The present one is a typical example wherein a stitch in time would have saved nine.;


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