Lexace IndiaOpen Lexace ›

Section 14 — Expeditious disposal of appeals.

The Commercial Courts Act, 2015
The 1 [Commercial Appellate Court and the Commercial Appellate Division] shall endeavour to dispose of appeals filed before it within a period of six months from the date of filing of such appeal.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›