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Delhi HC Slams Jet Airways for Engaging in Extended Litigation - (13 Oct 2016)

Delhi HC, while holding that a carrier cannot be given benefit of limited liability when it is guilty of willful misconduct like loss of goods, has told Jet Airways to be “responsible litigants” after it engaged in extended litigation despite being held guilty of misappropriation of goods.

Tags : DELHI HC   JET AIRWAYS   RESPONSIBLE LITIGANTS  

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