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Report No. 253

16. Appeals or writ petitions in case of tribunals:-

An appeal or a writ petition filed in a High Court against the orders of the following tribunals:

(a) Competition Appellate Tribunal;

(b) Debt Recovery Appellate Tribunal;

(c) Intellectual Property Appellate Board;

(d) Company Law Board or National Company Law Tribunal;

(e) Securities Appellate Tribunal;

(f) Telecom Disputes Settlement and Appellate Tribunal shall be heard and disposed of by the Commercial Appellate Division of such High Court, if the subject matter of such appeal or writ petition relates to a Commercial Dispute.



Commercial Division and Commercial Appellate Division of High Courts and Commercial Courts Bill, 2015 Back




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