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HP HC: Mentioning of Wong Provision Not Fatal to Application - (14 Jan 2025)

ARBITRATION

HP High Court while hearing an application filed under S. 151 of CPC rather than Section 29A of A&C Act, has held that it is well-settled law that mere mentioning of an incorrect provision is not fatal to the application if the power to pass such an order is available with the court.

Tags : HP HIGH COURT   INCORRECT PROVISION   APPLICATION  

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