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Delhi HC: Challenge Against Action Taken by Secured Creditor Won’t Bar Arbitration Proceedings - (23 Nov 2022)

ARBITRATION

Delhi High Court has held that even if a party intended to take action under Section 17 of SARFAESI Act by filing a petition before Debt Recovery Tribunal, to challenge action taken by secured creditor, that would not bar the initiation of arbitration proceedings by the secured creditor.

Tags : DELHI HIGH COURT   SECURED CREDITOR   ARBITRATION  

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