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Calcutta HC: Writ Jurisdiction Can be Invoked Despite Availability of Alternative Remedy - (03 Feb 2021)

CIVIL

Calcutta High Court has held that a writ petition Article 226 of the Constitution of India, 1949, challenging the jurisdiction of National Company Law Tribunal in a matter, is maintainable despite existence of an alternate remedy in form of appeal before National Company Law Appellate Tribunal.

Tags : CALCUTTA HIGH COURT   WRIT JURISDICTION  

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