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Calcutta HC: Indian Courts Can Grant Anti-Arbitration Injunction Against Foreign-Seated Arbitration - (17 Aug 2020)

ARBITRATION

Calcutta High Court has ruled that Civil Courts in India do have the power to grant anti-arbitration injunctions against a foreign-seated arbitration, however, this power is to be used sparingly and with abundant caution.

Tags : CALCUTTA HIGH COURT   ANTI-ARBITRATION INJUNCTION  

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