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Service of CNI Bishop Not a Personal Service: Calcutta HC - (24 Apr 2019)

CIVIL

Calcutta High Court has held that service of a Bishop of Church of North India (CNI), who had challenged his superannuation, is not a personal service and, therefore, cannot be held to be a contract not specifically enforceable under the Specific Relief Act.

Tags : CALCUTTA HIGH COURT   CNI BISHOP  

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