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Calcutta HC: SC Order Extending Limitation Period to Apply to 30 Days for Filing Written Statement - (04 Jan 2021)

LIMITATION

Calcutta High Court has observed that the order of the Supreme Court dated 23rd March, 2020 extending limitation period would apply only to the first 30 days for filing written statement under Order VIII Rule 1 of the Code of Civil Procedure, 1908 and not to the additional 90 days which follows the prescribed period for matters covered by the Commercial Courts Act, 2015.

Tags : CALCUTTA HIGH COURT   EXTENSION OF LIMITATION PERIOD  

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