Bombay HC: NCLAT Has No Jurisdiction Over Petition Under Arbitration Act - (14 Apr 2021)
ARBITRATION
Bombay High Court has held that the National Company Law Appellate Tribunal has absolutely no jurisdiction over it in a petition under the Arbitration and Conciliation Act, 1996. The Court has held that the High Court is not subject to the NCLAT’s jurisdiction on superintendence.
Tags : BOMBAY HIGH COURT NATIONAL COMPANY LAW APPELLATE TRIBUNAL JURISDICTION OVER PETITION UNDER ARBITRATION ACT
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