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P&H HC Imposes Cost on Plea Filed Without Territorial Jurisdiction to Gain Benefit of Interim Order - (13 Aug 2020)

CIVIL

Punjab and Haryana High Court has imposed costs of Rs. 1,00,000/- on the Directors of a Mumbai-based company, who had appeared before it against disqualification order passed against them, only to reap benefits of a precedent set by the High Court, without there being territorial jurisdiction.

Tags : PUNJAB AND HARYANA HIGH COURT   PLEA FILED WITHOUT TERRITORIAL JURISDICTION  

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