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Calcutta HC: Application u/s 9 Of A&C Act Can be Filed Where Part of Cause of Action has Arisen - (14 Oct 2020)

ARBITRATION

Calcutta High Court has observed that an application under section 9 of the Arbitration and Conciliation Act, 1996 can be filed where a part of the cause of action has arisen.

Tags : CALCUTTA HIGH COURT   APPLICATION U/S 9 OF THE ARBITRATION AND CONCILIATION ACT   1996  

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