Delhi HC: CPC Contemplates Execution of Foreign Decree And Not an Order - (21 Jul 2022)
CIVIL
Delhi High Court has held that remedy before the foreign arbitral tribunal would not be inefficacious when the bulk of the assets of a party are located in India as the interim order in a foreign-seated arbitration is not enforceable under the Arbitration & Conciliation Act.
Tags : DELHI HIGH COURT INTERIM ORDER FOREIGN SEATED ARBITRATION
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