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Delhi HC Stays Implementation of Status Quo Order in Future-Reliance Stake Sale Deal - (09 Feb 2021)

ARBITRATION

Delhi High Court has stayed the implementation of its own order passed by the Single Judge bench of Justice Midha, which had directed status quo order on the Future - Reliance retail stake sale deal of nearly Rs. 25000 Crores. The Court has noted that Future Retail Ltd (FRL) was not a party to the arbitration agreement with Amazon and that the Group of Companies Doctrine cannot be invoked.

Tags : DELHI HIGH COURT   FUTURE-RELIANCE STAKE SALE DEAL  

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