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Calcutta HC: Discretionary Scope to Stay Award u/s 19 MSME Act Wider Than u/s 36(3) Arbitration Act - (30 Mar 2022)

ARBITRATION

Calcutta High Court has held that the scope of discretion upon a Court to stay an award or a decree under Section 19 of the Micro, Small and Medium Enterprises Development Act, 2006 (MSME Act) is wider in comparison to Section 36(3) of the Arbitration and Conciliation Act, 1996 (Arbitration Act) where the discretion is restricted to granting stay of an award subject to appropriate conditions.

Tags : CALCUTTA HIGH COURT   ARBITRATION AND CONCILIATION ACT   1996   SMALL AND MEDIUM ENTERPRISES DEVELOPMENT ACT  

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