Delhi High Court: Unsigned Invoice Valid Basis to File Suit Under Order 37 CPC - (24 Jan 2022)
CIVIL
Delhi High Court has held that unsigned invoices can be a valid basis to file suit under Order 37 of the Code of Civil Procedure, 1908, in a petition challenging the whereby the commercial suit filed on behalf of the petitioner was converted from a suit under Order XXXVII of the CPC to an ordinary suit for recovery.
Tags : DELHI HIGH COURT UNSIGNED INVOICE
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