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Kar. HC: When Commercial O.S. is for First Time Instituted before Court, Sec. 12A becomes Mandatory - (27 Jun 2025)

CIVIL

Karnataka High Court has observed that when Commercial O.S. is for the first time instituted before the Court, Section 12A under Commercial Courts Act, 2015 becomes mandatory. Without the pre institution mediation and settlement, the suit in commercial O.S. cannot be entertained.

Tags : KARNATAKA HIGH COURT   COMMERCIAL COURTS ACT   SECTION 12A  

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