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Supreme Court Bars Lenders from Making Claims in Arbitration Tribunals - (25 Jan 2021)

ARBITRATION

Supreme Court has barred banks and financial institutions from making a claim in an arbitration tribunal to recover their money stating that holding that the claims of banks and financial institutions as arbitrable would deprive and deny the institutions of the specific rights including the modes of recovery specified in the Recovery of Debts Due to Banks and Financial Institutions Act, 1993

Tags : SUPREME COURT   CLAIMS OF BANKS AND FINANCIAL INSTITUTIONS  

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