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Bombay HC: Possessory Suit U/S 6 of the SRA is Maintainable Despite a Licensor-Licensee Relationship - (17 Jul 2026)

CIVIL

Bombay HC held that a Civil Court can entertain a suit under Section 6 of the Specific Relief Act, 1963 for restoration of possession despite a licensor-licensee relationship, holding that Section 41 of the Presidency Small Causes Courts Act, 1882 does not bar claims based on unlawful dispossession.

Tags : SPECIAL RELIEF ACT; LICENSOR; POSSESSORY SUIT  

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