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SC: HC Should Not Entertain Dispute Which is Arbitrable Unless Issue of Public Interest - (02 Apr 2021)

ARBITRATION

Supreme Court has observed that ordinarily a High Court in its jurisdiction under Article 226 of the Constitution of India, 1949 has to decline to entertain a dispute which is arbitrable, unless there is a fundamental issue of public interest.

Tags : SUPREME COURT   ARBITRABLE DISPUTE  

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