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Application for Interim Measure of Protection Maintainable Even After Arbitration Award: Kerala HC - (28 Nov 2018)

Kerala High Court has held that application under Section 9(1)(ii) of the Arbitration and Conciliation Act, 1996 seeking an interim measure of protection is maintainable even after passing of the award by the arbitral tribunal but before it is enforced.

Tags : KERELA HIGH COURT   APPLICATION FOR INTERIM MEASURE OF PROTECTION  

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