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HP HC: Parties Must Object to Tribunal’s Jurisdi. u/s 16 of A&C Act Before/During Defence Statement - (08 Nov 2024)

ARBITRATION

Himachal Pradesh High Court has held that if any party has objections regarding the tribunal’s jurisdiction then by virtue of Section 16(2) of A&C Act, 1996 the same should be raised before or during the submission of statement of defence. Any objection after that is expressly prohibited.

Tags : HIMACHAL PRADESH HC   DEFENCE STATEMENT   OBJECTIONS  

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