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SC: HC Having No Commercial Division Competent to Consider Cancellation of Design - (07 Dec 2020)

CIVIL

Supreme Court has held that it is not necessary that a suit involving the issue of cancellation of design under Section 22(4) of the Designs Act, 2000 should be heard by a High Court having a Commercial Division. The Court has held that a High Court without original civil jurisdiction and a commercial division is competent to consider such a case.

Tags : SUPREME COURT   COMPETENCE TO CONSIDER CANCELLATION OF DESIGN  

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