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Delhi High Court: Commercial Buyers can Seek Arbitration Even after Using Remedies under RERA - (23 Sep 2025)

ARBITRATION

Delhi High Court held that commercial unit buyers are not barred from seeking arbitration relief after availing remedies under RERA, provided the arbitration petition is filed following a change in circumstances, allowing further legal recourse.

Tags : COMMERCIAL BUYERS   ARBITRATION   REMEDIES  

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