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3. Grounds for summary judgment.-

The Court may give a summary judgment against a plaintiff or defendant on a claim if it considers that-

(a) the plaintiff has no real prospect of succeeding on the claim or the defendant has no real prospect of successfully defending the claim, as the case may be; and

(b) there is no other compelling reason why the claim should not be disposed of before recording of oral evidence.



Commercial Courts Act, 2015 Back




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