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Del. HC: Interest Cannot be Included in “Aggregate Value of Claim & Counter-Claim” u/s. 12 of CCA - (17 Jan 2024)

CIVIL

Delhi HC has held that to determine pecuniary jurisdiction of a Court for petition u/s 34 of the A&C Act the value of claims and counterclaims shall not include the value of the pendente lite and future interest in order to determine specified value provided u/s 12 of Commercial Courts Act (CCA).

Tags : DELHI HIGH COURT   PECUNIARY JURISDICTION  

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