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SC: Plaintiff's Reply to Counterclaim in Commercial Suits Must Meet Written Statement Deadline - (14 Jul 2026)

CIVIL

SC has held that plaintiffs in commercial suits must file replies to defendants' counterclaims within the same mandatory 120-day limit applicable to written statements, ruling that the strict timeline under the Commercial Courts Act applies equally to ensure speedy disposal of commercial disputes.

Tags : COMMERCIAL SUITS; WRITTEN STATEMENT; COUNTERCLAIM  

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