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Cal. HC: Jurisdiction Can’t Be Assumed By Consumer Forum When Arbitration Prescribed By Special Law - (23 Feb 2024)

CONSUMER

Calcutta High Court has held that Court under Section 11(6) of Arbitration and Conciliation Act is not merely obligated to appoint an arbitrator but can also decide the arbitrability of a dispute by a prima facie analysis.

Tags : CALCUTTA HIGH COURT   JURISDICTION   CONSUMER FORUM   ADJUDICATION OF DISPUTES  

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