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Cal. HC: High Court’s Commercial Division Can Hear Appeals Under A&C Act Filed on Original Side - (22 Aug 2024)

ARBITRATION

Cal. HC has held that language used in S. 10(2) of Commercial Courts Act, 2015 is “shall”, which is mandatory and implies that even if an application is filed in the original Side of the High Court under A&C Act, 1996, it would suffice if the same is heard and disposed of by the Commercial Division.

Tags : CALCUTTA HIGH COURT   COMMERCIAL DIVISION   COMMERCIAL COURTS ACT  

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