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Calcutta HC: Plaintiff Must Prove Readiness; Power of Attorney Holder Cannot Testify on His Behalf - (19 Oct 2026)

CONTRACT

Calcutta High Court held that a plaintiff seeking specific performance must prove continuous readiness and willingness to fulfil the contract. A Power of Attorney holder cannot testify on matters within the plaintiff’s personal knowledge.

Tags : CONTRACT; PLAINTIFF; POWER OF ATTORNEY  

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