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Del. HC: Anti-Enforcement Injunc. Can be Granted Against Proc. Threatening Arbitral Process in India - (22 Aug 2024)

ARBITRATION

Del. HC has held that if proceedings in a foreign Court, or any order/decree passed by a foreign Court, threatens to prejudice or derail arbitral process which may be instituted in India, Section 9 Court is amply possessed of the power to injunct the party who has instituted the foreign proceedings.

Tags : DELHI HIGH COURT   ARBITRAL PROCESS   ANTI-ENFORCEMENT INJUNCTION  

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