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Citedby 85 docs - [View All]
Hiralal Deepchand Oswal And Ors. vs Babu Shiv Prasad And Anr. on 18 September, 1970
Jibhaoo Harisingh Rajput vs Ajab Singh Fakira Rajput on 22 February, 1952
Hiraman Ratan And Ors. vs Purshottam Deorao on 10 December, 1952
Sheikh Mohammad Haniff vs Vinayak Wamanrao Thakare on 28 February, 1957
Kishan Chand vs The Union Of India And Anr. on 20 January, 1976

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[Complete Act]
Central Government Act
Section 24 in The Specific Relief Act, 1963
24. Bar of suit for compensation for breach after dismissal of suit for specific performance.- The dismissal of a suit for specific performance of a contract or part thereof shall bar the plaintiff' s right to sue for compensation for the breach of such contract or part, as the case may be, but shall not bar his right to sue for any other relief to which he may be entitled, by reason of such breach. ENFORCEMENT OF AWARDS AND DIRECTIONS TO EXECUTE SETTLEMENTS