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COMMERCIAL - 120 Days Deadline to File Written Statement in Commercial Suits is Mandatory: SC - (19 Feb 2019)

COMMERCIAL

Supreme Court has observed that proviso added to Code of Civil Procedure by Commercial Appellate Division of High Courts Act, 2015, is mandatory and no written statement can be taken on record in commercial suits, if it is not filed within 120 days from the date of service of summons of the Suit.

Tags : SUPREME COURT   COMMERCIAL COURTS   WRITTEN STATEMENT  

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