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Bombay HC: No Bar on Court Exercising Jurisdiction Even When Application U/S 7 of IBC is Filed - (27 Apr 2022)

ARBITRATION

Bombay High Court has ruled that since application under Section 7 of the Insolvency and Bankruptcy Code, 2016 is filed, which is pending for consideration does not expel the High Court's jurisdiction to entertain an application under Section 11 of the Arbitration and Conciliation Act, 1996.

Tags : BOMBAY HIGH COURT   SECTION 7   INSOLVENCY AND BANKRUPTCY CODE   2016   SECTION 11   ARBITRATION AND CONCILIATION ACT   1996  

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