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SC: Rejection of Plaint is Appealable, but no Appeal Lies Against Order Refusing to Reject Plaint - (11 Nov 2025)

CIVIL

Supreme Court clarified under the Commercial Courts Act, 2015, that an order allowing rejection of a plaint is appealable under Section 13(1A). However, an order refusing to reject a plaint is not appealable and must be challenged via revision or an Article 227 petition, as applicable.

Tags : PLAINT   REJECTION   COMMERCIAL COURTS ACT  

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