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Delhi HC: Foreign State Cannot Claim Sovereign Immunity Against Enforcement of Arbitral Award - (23 Jun 2021)

ARBITRATION

Delhi High Court has held that a Foreign State cannot claim sovereign immunity under Section 86 of Code of Civil Procedure, 1908 against enforcement of an Arbitral Award arising out of a commercial transaction.

Tags : DELHI HIGH COURT   SOVEREIGN IMMUNITY AGAINST ENFORCEMENT OF ARBITRAL AWARD  

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