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Delhi HC: Relationship Between Client & Foreign Law Firm is Commercial in Nature - (13 May 2020)

ARBITRATION

Delhi High Court has held that the relationship between a client and the foreign law firm engaged by it was commercial in nature in terms of Sections 45 and 46 of the Arbitration and Conciliation Act, 1996.

Tags : DELHI HIGH COURT   RELATIONSHIP BETWEEN CLIENT & FOREIGN LAW FIRM  

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