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Gujarat HC: Relief Can't be Granted as it Amount to Main Relief in Section 9 Arbitration Application - (26 Apr 2022)

ARBITRATION

Gujarat High Court has held that once an application under Section 9 of the Arbitration and Conciliation Act, 1996 seeking interim measures has been disposed of, a successive related application seeking similar reliefs, which were previously dealt with in the earlier proceedings, is maintainable.

Tags : GUJARAT HIGH COURT   SECTION 9   ARBITRATION AND CONCILIATION ACT   1996  

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