Supreme Court Raises Concerns over MACT Rulings, Seeks Clear and Well-Reasoned Findings  ||  Supreme Court Revives over Rs.16 Crore Service Tax Demand Against BPCL and HPCL in CNG Sales Case  ||  Supreme Court Reduces Gang Rape Convict's Sentence to 20 Years, Cites Reform Prospects  ||  Rajasthan High Court: NI and Commercial Court Proceedings Equal, Grants Accused Original Records  ||  Bombay HC: Officials, Not Taxpayers, Must Pay For Losses From Illegal Project Cancellations  ||  Karnataka HC: Major Unmarried Daughter can Claim PG Education Costs under Domestic Violence Act  ||  Punjab & Haryana HC Calls For Wisdom Amid Lawyers' Strike over LADCS  ||  Kerala HC Orders SIT to Conclude Sabarimala Gold Theft Probe After National Metallurgical Lab Report  ||  Delhi HC Lifts Gag Order on the Wire; Prior Restraint in Defamation Not Sustainable  ||  Delhi HC: Parents Fined Rs.2 Lakh over False Birth Date for School Admission    

Chhattisgarh HC: If Agreement Stipulates for Reference to DRC, Claimant Must Exhaust that Remedy - (18 Apr 2022)

ARBITRATION

Chhattisgarh High Court has held that an application under Section 11 of Arbitration and Conciliation Act, 1996 is not maintainable if the Petitioner has not complied with the pre-condition of referring the dispute to the Dispute Resolution Committee (DRC) as per the Agreement.

Tags : CHHATTISGARH HIGH COURT. APPLICATION   DISPUTE RESOLUTION COMMITTEE   AGREEMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved