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P&H HC: Party Under Legal Obligation to Opt Where Effective Remedy is Available U/S 41(h) SR Act - (06 May 2022)

CIVIL

Punjab and Haryana High Court, while dealing with a revision petition, held that it is well-settled law that under Section 41(h) of the Specific Relief Act, 1963 where a more efficacious remedy is available, the party is under a legal obligation to opt for that remedy.

Tags : PUNJAB AND HARYANA HIGH COURT   SECTION 41(H)   SPECIFIC RELIEF ACT   1963   STATUTORY PROVISIONS   EFFICACIOUS  

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