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AP HC: App. u/s 11(6) Can Only be Maintained if Parties Fail to Refer Dispute to Arbi. Even After Not - (15 May 2024)

ARBITRATION

AP HC has held that, for maintaining an application under Section 11(6) of the Arbitration and Conciliation Act, 1996 it is required to be shown that parties have failed to act as per the provision and have failed to refer the dispute to the Arbitrator even after a notice has been served.

Tags : ANDHRA PRADESH HIGH COURT   S. 11(6) OF A&C ACT   ARBITRATOR  

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