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MP HC: Commercial Matters Involving Arbitration Disputes Can Only Be Heard by Commercial Court - (05 Mar 2021)

ARBITRATION

Madhya Pradesh High Court has held that Commercial matters involving Arbitration disputes can only be heard by Commercial Court of the status of District Judge or Additional District Judge. The Court has held that a Civil Judge would not be the competent authority to entertain cases under Sections 9, 14, 34 & 36 of the Arbitration and Conciliation Act, 1996.

Tags : MADHYA PRADESH HIGH COURT   COMMERCIAL MATTERS INVOLVING ARBITRATION DISPUTES  

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