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Del. HC: Accrual of Cause of Action at a Place is not a Consideration for Determining Jurisdiction - (29 Sep 2023)

ARBITRATION

Delhi High Court has held that accrual of cause of action at a place for pursuing a substantive legal action is not a consideration for determining jurisdiction for the purposes of Section 11 of A&C Act, 1996, location of seat of arbitration is what will be a relevant consideration.

Tags : DELHI HIGH COURT   JURISDICTION   LOCATION  

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