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Cal. HC: Suit for Eviction from Property for Running Business Lies Before Commercial Division - (14 Nov 2022)

TENANCY

Calcutta High Court while transferring an eviction suit before its non-commercial Division to its Commercial Division has held that only operative consideration for such transfer is to ascertain if suit premises forming subject matter of dispute were used for commercial purposes or not.

Tags : CALCUTTA HIGH COURT   EVICTION   COMMERCIAL  

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