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Cal. HC Summarizes Law Related to Exercise of Discretion for Grant of Interlocutory Injunction - (05 Dec 2022)

CIVIL

Calcutta High Court has summarized the tests and principles that govern the exercise of judicial discretion in respect of grant of interlocutory injunctions under Order 39 Rules 1 and 2 of CPC read with Section 151 CPC thereof, during pendency of suit proceedings.

Tags : CALCUTTA HIGH COURT   CPC   INTERLOCUTORY INJUNCTION   JUDICIAL DISCRETION  

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