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Madras HC: Manifest Intention to Arbitrate is Sine Qua Non for Filing Application Under S.9 - (22 Apr 2022)

ARBITRATION

Madras High Court has ruled that manifest intention to arbitrate is a sine qua non for filing an application under Section 9 of the Arbitration & Conciliation Act, 1996 before the initiation of the arbitration. No interim relief can be approved if the intention to arbitrate is missing.

Tags : MADRAS HIGH COURT   SECTION 9 OF THE ARBITRATION & CONCILIATION ACT   1996   SINE QUA NON   ARBITRATION  

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