Section 33(2)(i) in Alternative Dispute Resolution and Mediation Rules, 2017

[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Telangana - Subsection

Section 33(2)(i) in Alternative Dispute Resolution and Mediation Rules, 2017

(i)if the issues are severable from other issues and if a decree could be passed to the extent of the settlement covered by those issues, the Court may pass a decree straight away in accordance with the settlement on those issues without waiting for a decision of the Court on the other issues which are not settled,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Telangana - Subsection

Section 33(2)(i) in Alternative Dispute Resolution and Mediation Rules, 2017