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Bombay HC: Court Can't Grant Interim Relief u/s 9 of A&C Act, If Contract is Determinable - (25 Apr 2022)

ARBITRATION

Bombay High Court has held that an application for interim relief under Section 9 of the Arbitration and Conciliation Act, 1996 (A&C Act) in the form of specific performance of the contract would not be maintainable when the nature of the contract is determinable.

Tags : BOMBAY HIGH COURT   INTERIM RELIEF U/S 9 OF A&C ACT  

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