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Delhi HC: Section 10 of CPC Does Not Lay an Embargo in Proceeding with Arbitration - (11 Apr 2022)

ARBITRATION

Delhi High Court has held that Section 10 of the Code of Civil Procedure, 1908 does not lay an embargo in proceeding during the pendency of insolvency proceedings with arbitral proceedings under the Provincial Insolvency Act, 1920.

Tags : DELHI HIGH COURT   SECTION 10 OF THE CODE OF CIVIL PROCEDURE   1908   EMBARGO   INSOLVENCY PROCEEDINGS   PROVINCIAL INSOLVENCY ACT   1920  

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