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Cal HC: High Court Lacks Jurisd. When Application u/s 9A of A&C Act Filed Before Commercial Court - (26 Feb 2024)

ARBITRATION

Calcutta High Court has held that if an application under Section 9A of Arbitration and Conciliation Act, 1996 (A&C Act) has been filed before a commercial court with territorial jurisdiction over the arbitration, then the High Court would lack jurisdiction.

Tags :   CALCUTTA HIGH COURT  SECTION 9A OF A&C ACT  JURISDICTION  COMMERCIAL COURT

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