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Supreme Court Stays Enforcement Proceedings in Delhi High Court in Amazon- Future Dispute - (09 Sep 2021)

ARBITRATION

Supreme Court has stayed the proceedings instituted by global e-commerce giant Amazon for the enforcement of the Emergency Award passed in its favour by a Singapore-based arbitrator which halted the merger deal between Future Retail Limited and Reliance group.

Tags : SUPREME COURT   AMAZON- FUTURE DISPUTE  

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