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SC Allows Commercial Court to Continue Hearing in Cargo Handling in Essar Bulk Terminal Case - (15 Sep 2021)

ARBITRATION

Supreme Court has allowed a commercial court to continue hearing in its cargo handling and payment dispute with Essar Bulk Terminal in Hazira, Gujarat. The steel giant had opposed Essar Bulk Terminal's plea for arbitration, and had sought transfer of proceedings from the commercial court to an arbitration tribunal constituted by the Gujarat High Court on July 9.

Tags : SUPREME COURT   ESSAR BULK TERMINAL CASE  

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