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SC: Period for Filing of Written Statement Directory In Civil Suits; But Mandatory in Commercial Suit - (20 Oct 2021)

CIVIL

Supreme Court has observed that the period of 90 days for filing of written statement under Order VIII Rule 1 of Code of Civil Procedure, 1908 in civil suits is directory. The Court has held the provisions of Order VIII Rule 1 CPC are mandatory in the Commercial Courts under the Commercial Courts Act, 2015.

Tags : SUPREME COURT   PERIOD FOR FILING OF WRITTEN STATEMENT  

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