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Telangana HC: Application U/S 9 of A&C Act Shall Lie Before Commercial Court if Value More Than 1 Cr - (17 Jun 2022)

ARBITRATION

Telangana High Court has held that if a dispute under Commercial Courts Act is the subject matter of a domestic arbitration whose value is more than Rs. One Crore, then an application under Section 9 of the Arbitration and Conciliation Act, 1996 (A&C Act) would lie only before the Commercial Court.

Tags : TELANGANA HIGH COURT   COMMERCIAL DISPUTE   ARBITRATION  

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