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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Chattisgarh - Subsection

Section 25(3)(i) in Chhattisgarh Civil Procedure Alternative Dispute Resolution Rules, 2006

(i)if the issues are severable from other issues and if a decree could be passed to the extent of the settlement covered by those issues, the Court may pass a decree straightway in accordance with the settlement on those issues without waiting for a decision of the Court on the other issues which are not settled.