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Calcutta HC: Dictum Laid Down on Bifurcation of Subject-Matter in Suit Not Relevant Factor - (27 Jan 2022)

ARBITRATION

Calcutta High Court has stated that the dictum of the Supreme Court as laid down in Sukanya Holdings (P) Ltd. v. Jayesh H. Pandya regarding non-permissibility of bifurcation of subject-matter or causes of action in a suit is no longer a relevant factor for the Court to consider at the stage of reference in an application under section 8 of the Arbitration and Conciliation Act, 1996.

Tags : CALCUTTA HIGH COURT   BIFURCATION OF SUBJECT-MATTER IN SUIT  

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