NCLAT: 'Adjudicating Authority' Is Not A 'Court of Law' And 'CCIRP' Is Not Synonymous To litigation

NCLAT: Can’t Dismiss Restoration App. if Filed in 30 Days from Date of Dismissal of Original App. || Delhi HC: Communication between Parties through Whatsapp Constitute Valid Agreement || Delhi HC Seeks Response from Govt. Over Penalties on Petrol Pumps Supplying Fuel to Old Vehicles || Centre Notifies "Unified Waqf Management, Empowerment, Efficiency and Development Rules, 2025" || Del. HC: Can’t Reject TM Owner’s Claim Merely because Defendant Could have Sought Removal of Mark || Bombay HC: Cannot Treat Sole Director of OPC, Parallelly with Separate Legal Entity || Delhi HC: Can Apply 'Family of Marks' Concept to Injunct Specific Marks || HP HC: Can’t Set Aside Ex-Parte Decree for Mere Irregularity || Cal. HC: Order by HC Bench Not Conferred With Determination by Roster is Void || Calcutta HC: Purchase Order Including Arbitration Agreement to Prevail Over Tax Invoice Lacking it

NCLAT: 'Adjudicating Authority' Is Not A 'Court of Law' And 'CCIRP' Is Not Synonymous To litigation - (07 Jan 2022)