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Delhi HC Refuses To Stay Arbitration Against India Govt by Mauritius Company for Refund of 2G License - (31 Jan 2019)

Delhi High Court has refused to stay international arbitration proceedings initiated against Union of India out of a Bilateral Investment Treaty (BIT) with Mauritius, on the reasoning that question of jurisdiction has to be decided by the arbitration tribunal itself.

Tags : DELHI HIGH COURT   ARBITRATION   2G LICENSE FEES  

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