Del. HC: Pre-Institution Mediation Necessary Only Where Plaintiff Doesn’t Seek Urgent Interim Relief - (28 Oct 2022)
CIVIL
Delhi High Court has held that pre-institution mediation under Commercial Courts Act, 2015 is necessary only where plaintiff doesn’t seek an urgent interim relief, and if plaintiff seeks such a relief suit can’t be dismissed on ground that plaintiff has not exhausted pre-institution remedy.
Tags : DELHI HIGH COURT PRE-INSTITUTION MEDIATION. INTERIM RELIEF
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