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SC Issues Guidelines on Summary Judgment in Commercial Suits under Order XIII-A CPC - (04 May 2026)

CIVIL

Supreme Court, interpreting Order XIII-A CPC, held that summary judgment in commercial suits promotes efficiency and avoids needless trials, and should be granted where the defence lacks real prospects of success, cautioning against proceeding on speculative or illusory claims.

Tags : GUIDELINE; SUMMARY JUDGMENT; COMMERCIAL SUITS  

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