Application Under Order 2 Rule 2 CPC can’t be Considered by Court U/S 11 Arbitration Act: Delhi HC - (16 Nov 2018)
Delhi High Court has held that courts cannot consider the question of viability of a claim under Order 2 Rule 2 of Code of Civil Procedure, while hearing a petition under Section 11 of Arbitration and Conciliation Act, 1996.
Tags : DELHI HIGH COURT CPC ARBITRATION AND CONCILIATION ACT 1996
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