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Calcutta HC: Order U/S 36 of A&C Act is Interim Order, Can be Modified on Basis of Financial Hardship - (10 May 2022)

ARBITRATION

Calcutta High Court has held that financial hardship and financial indebtedness are sufficient grounds to modify an order passed under Section 36 of the Arbitration and Conciliation Act, 1996 to direct the debtor to deposit the awarded amount by way of cash security.

Tags : CALCUTTA HIGH COURT   ARBITRATION AND CONCILIATION ACT   1996   SECTION 36   FINANCIAL HARDSHIP   FINANCIAL INDEBTEDNESS  

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