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MP HC: Once Jurisdictional Challenge Is Rejected, Party Has To Wait Till Stage of S. 34 Proceedings - (09 Sep 2021)

ARBITRATION

Madhya Pradesh High Court has reiterated that the Arbitration and Conciliation Act, 1996 is a self contained code dealing with every aspect of arbitration. The Court has added that once an Arbitral Tribunal rejects an application disputing its competency in terms of jurisdiction, the same cannot be challenged immediately and the arbitral proceedings may continue till passing of the award.

Tags : MADHYA PRADESH HIGH COURT   REJECTION OF JURISDICTIONAL CHALLENGE  

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