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Allahabad High Court 14 Nov 2022 Appeal Under Section 37 Of Arbitration And Conciliation Act 1996 No. 94 Of 2022 (2022) 11 AHC CK 0027
Bench: Division Bench
Result Published
Acts Referenced

Judgement Snapshot

Case Number

Appeal Under Section 37 Of Arbitration And Conciliation Act 1996 No. 94 Of 2022

Hon'ble Bench

Manoj Kumar Gupta, J; Jayant Banerji, J

Advocates

Vinayak Mithal, Kartikeya Saran

Final Decision

Dismissed

Acts Referred
  • Arbitration and Conciliation Act, 1996 - Section 9, 9(1), 9(2), 9(3), 36, 37
  • Specific Relief Act, 1963 - Section 9, 10, 14(d), 17, 25, 38, 38(3)(a), 38(3)(c), 41

Judgement Text

Translate:
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Case Metadata
  • Ck Citation: (2022) 11 AHC CK 0027
  • Coram: Manoj Kumar Gupta, J; Jayant Banerji, J
  • Bench: Division Bench
  • Advocates: Vinayak Mithal, Kartikeya Saran
  • Result: Dismissed
Referenced Acts & Sections
  • Arbitration and Conciliation Act, 1996 - Section 9, 9(1), 9(2), 9(3), 36, 37
  • Specific Relief Act, 1963 - Section 9, 10, 14(d), 17, 25, 38, 38(3)(a), 38(3)(c), 41
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