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Delhi HC Dismisses Execution Plea by Decree Holder for Arbitral Award - (31 Jan 2022)

ARBITRATION

Delhi High Court has dismissed an execution petition filed under Section 36 of the Arbitration & Conciliation Act, 1996 by a Decree Holder for an arbitral award because the Judgment Debtor was carrying out its business in Chennai and it did not have any office or asset within Delhi jurisdiction.

Tags : DELHI HIGH COURT   EXECUTION OF ARBITRAL AWARD  

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