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Apex Court to Commercial Courts: Don’t Hear all High Value Pleas - (11 Oct 2019)

CIVIL

Apex Court has cautioned the Commercial Courts from entertaining all the pleas, involving high value, coming before it as it is fraught with the consequences of clogging them and defeating the very purpose for which they were created that is the speedy and early disposal of cases involving commercial disputes.

Tags : APEX COURT   COMMERCIAL COURTS  

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