Cal. HC: Requirements of S.21 Arbitration Act Must be Complied Before Invoking Jurisdiction U/S 11 - (03 Oct 2022)
ARBITRATION
Calcutta High Court while hearing application under Section 11 of Arbitration and Conciliation Act, 1996 (Arbitration Act), held that since requirement of Section 21 of Arbitration Act had not been complied with, the application was liable to be dismissed for being premature.
Tags : CALCUTTA HIGH COURT ARBITRATION PREMATURE
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