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Bom HC: Facilitation Council Has No Jurisdiction to Conduct Arbitration Dispute of Works Contract - (23 Mar 2023)

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Bombay High Court while observing that works contract is not amenable to provisions of MSMED Act, and therefore Act could not have been invoked by claimant, has held that lack of jurisdiction of Facilitation Council to conduct arbitral proceedings rendered arbitral award patently illegal.

Tags : BOMBAY HIGH COURT   MSMED   WORKS CONTRACT   FACILITATION COUNCIL  

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