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Bombay HC: When Party Does Not Object to Court's Territorial Jurisdiction, Deemed as Waived - (17 Mar 2021)

ARBITRATION

Bombay High Court has stated that when an objection to the territorial jurisdiction of a Court is not taken by a party under Section 42 of the Arbitration and Conciliation Act, 1996, he is deemed to have waived it and cannot raise that issue/objection in subsequent proceedings.

Tags : BOMBAY HIGH COURT   OBJECTION TO TERRITORIAL JURISDICTION  

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