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All. HC: Juris. While Dealing With S.34 App. Can’t be Disputed by Party Filing S.9 App. in One Court - (22 May 2024)

ARBITRATION

All. HC has held that if a party has filed an application under Section 9 of A&C Act, 1996 before one court then objection regarding territorial jurisdiction cannot be raised by the party in dealing with application arising out of same arbitration agreement in view of Section 42 of the Act.

Tags : ALLAHABAD HIGH COURT   TERRITORIAL JURISDICTION   ARBITRATION AGREEMENT  

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