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Bombay HC: HC Can Exercise Power of Review for Orders Passed u/s 11 of A&C Act - (15 Nov 2024)

ARBITRATION

Bombay High Court has observed that as a constitutional court and court of record, High Court can exercise power of review even in the context of order passed under Section 11 of the Arbitration and Conciliation Act, 1996.

Tags : BOMBAY HIGH COURT   POWER OF REVIEW   SECTION 11  

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