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SC: Existence of Commercial Relations Not Necessary for Imposing Condition to Grant Leave to Defend - (16 Jul 2019)

CIVIL

Supreme Court has noted that existence of commercial relations between the parties in a summary suit by itself is not mandatory for imposing condition to grant leave to defend. The Court ruled that in a summary suit if the Defendant discloses such facts of a prima facie fair and reasonable defence the Court may grant unconditional leave to defend.

Tags : SC   COMMERCIAL RELATIONS  

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