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SC Sets Aside Delhi HC Orders Initiating Coercive Steps Against Companies and Promoters Biyani - (01 Feb 2022)

ARBITRATION

Supreme Court has set aside the orders of the Delhi High Court which initiated coercive steps against the companies and its promoters Biyanis for alleged violation of the Emergency Award passed by the Singapore Tribunal on the application filed by e-commerce giant Amazon.

Tags : SUPREME COURT   COERCIVE STEPS AGAINST COMPANIES AND PROMOTERS BIYANI  

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