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Calcutta HC: Application to Set Aside Arbitral Award Cannot Be Put on Hold Due to Invocation of IBC - (20 Jan 2020)

ARBITRATION

Calcutta High Court has stated that an application to set aside an arbitral award under the Arbitration and Conciliation Act, 1996 cannot be kept in abeyance because of the provisions of Insolvency and Bankruptcy Code, 2016 is invoked by operational creditors against debtors.

Tags : CALCUTTA HIGH COURT   SET ASIDE OF ARBITRAL AWARD   INSOLVENCY AND BANKRUPTCY CODE PROVISIONS  

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