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Del. HC: Remedy of Arbitration Not Excluded from U.P Regulation of Cold Storages Act - (13 Oct 2023)

ARBITRATION

Delhi High Court has held that Uttar Pradesh Regulations of Cold Storage Act 1976 does not provide any special right, remedy or procedure that cannot be sought before a civil court or arbitral tribunal as it merely provides that an informal mechanism for settlement of disputes.

Tags : DELHI HIGH COURT   ARBITRATION   COLD STORAGES ACT  

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