Section 35(3) in Jammu and Kashmir Protection of Interests of Depositors (In Financial Establishments) Act, 2018
(3)In making an order for the payment of costs, the Court shall have regard to the following circumstances, including :-(a)the conduct of the parties ;(b)whether a party has succeeded on part of its case, even if that party has not been wholly successful ;(c)whether the party had made a frivolous counterclaim leading to delay in the disposal of the case ;(d)whether any reasonable offer to settle is made by a party and unreasonably refused by the other party ; and(e)whether the party had made a frivolous claim and instituted a vexatious proceeding wasting the time of the Court.
