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Kar. HC: Constitution of Arbitral Tribunal Doesn’t Restrict Application for Interim Relief by Court - (25 Jul 2022)

ARBITRATION

Karnataka High Court has held that the restriction contained under Section 9(3) of the Arbitration and Conciliation Act, 1996 would not apply once an application for interim measures has been entertained by the Court before the appointment of the arbitrator.

Tags : KARNATAKA HIGH COURT   INTERIM RELIEF   ARBITRAL TRIBUNAL  

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