 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 253 7. Jurisdiction of Commercial Courts:- The Commercial Court shall have jurisdiction to try all suits and applications relating to a Commercial Dispute of a Specified Value arising out of the area over which it has been vested territorial jurisdiction by virtue of a notification under sub-section (2) of Section 3. Explanation - A Commercial Dispute shall be considered to arise out of the area over which a Commercial Court has been vested jurisdiction if the suit or application relating to such Commercial Dispute has been instituted as per Sections 16 to 20 of the Code of Civil Procedure, 1908.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back