Bombay High Court
Case BriefsHigh Courts

Bombay High Court viewed that while awarding costs, the Tribunal considered the conduct of parties including the petitioner and, in such circumstances, held it fair and appropriate for the claimant to make a fulsome recovery of its costs.

Op EdsOP. ED.

by Anhad S. Miglani & Shaurya Punj*

Op EdsOP. ED.

by M. Rishi Kumar Dugar*