Kar. HC: For Disqua. Under Gram Swaraj & Panchayat Act, Subsisting Contract With Panchayat Necessary  ||  Allahabad High Court: Mother-in-law Acquitted in Dowry Case After Five Years in Jail  ||  All. HC: Amendment to S. 169(3) of UPZALR Act Struck Down to the Extent of Mandatory Regis. of Wills  ||  Del HC: Suo Moto Case Registered from PIL Against Order Dischar. Accused Storing Child Porn Material  ||  SC: Onus on Service Provider to Prove That Service Was Availed for Commercial Purpose  ||  Supreme Court: Arrest by GST Officers Should Not be Made on Mere Suspicion  ||  Bom. HC: Admission Obtained on False OBC Certificate, Doctor Allowed to Retain Qualification  ||  SC: NGT’s Direction to Initiate Action Under PMLA, Stayed on Ground of Lack of Jurisdiction  ||  SC: If App. Court Deals With Issues Rising for Deliberation, Omission to Sep. Frame Issues Not Fatal  ||  Del HC: Evidence in Predicate Offence by Accused Who Becomes Approver Can’t be Used in PMLA Procee.    

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  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved