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NCLAT: If there is Existence of Arbitration Clause NCLT Can’t Adjudicate Disputed Contractual Claims - (05 May 2025)

INSOLVENCY

NCLAT Chennai bench has observed that NCLT is not the appropriate forum to adjudicate a disputed contractual claim if there is existence of an arbitration clause in the contract.

Tags : NCLAT CHENNAI   NCLT   CONTRACTUAL CLAIMS  

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