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Guj. HC: Dispute Relating to Property Used in Trade & Commerce Constitutes Commercial Dispute - (20 Jun 2022)

COMMERCIAL

Gujarat High Court has held that to determine whether or not a dispute relating to property is a commercial dispute under Commercial Court's Act, 2015, the property in question must be used exclusively in trade or commerce.

Tags : GUJARAT HIGH COURT   COMMERCIAL COURTS   PROPERTY  

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