arbitration law, commercial dispute, interim relief, enforcement, contractual rights

0 10 Mar, 2021
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Kalpraj Dharamshi & Anr. Vs. Kotak Investment Advisors Ltd. & Anr.

Supreme Court Of India Civil Appeal /2943-2944/2020

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Case Background

All these appeals, assail the judgment and orderof the National Company Law Appellate Tribunal, New Delhi(hereinafter referred to as “NCLAT”) dated 5.8.2020, passedin Company Appeal (AT) (Insolvency) Nos. 344345 of ... 2020

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