 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 253 2. Stage for application for summary judgment. - An applicant may apply for summary judgment at any time after summons has been served on the defendant. Provided that, no application for summary judgment may be made by such applicant after the Court has framed the issues in respect of the suit.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back