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Bombay HC: Arbitral tribunal Cannot Pass Ex-Parte Order on Mere Filing of Interim Application - (19 Oct 2021)

ARBITRATION

Bombay High Court has held that an arbitration tribunal cannot pass an ex-parte order on the mere filing of an interim application as the Arbitration and Conciliation Act of 1996 mandates sufficient advance notice for any hearing.

Tags : BOMBAY HIGH COURT   EX-PARTE ORDER  

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