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Supreme Court Explains Venue of Arbitration Along With Jurisdiction of High Court - (26 Jul 2019)

ARBITRATION

Supreme Court has noted that when a place is agreed upon by the parties as the 'venue' of Arbitration, only the High Court having jurisdiction over that place can entertain a petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 seeking the appointment of an arbitrator.

Tags : SUPREME COURT   ARBITRATION  

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