arbitration law, arbitrability, landlord tenant dispute, judicial intervention

1 28 Feb, 2019
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Vidya Drolia & Ors. Vs. Durga Trading Corporation

Supreme Court Of India Civil Appeal /2402/2019

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Case Background

A Tenancy Agreement was entered into between thelandlord’s predecessor-in-title (Shree Bajrang Land & TradingCompany) and the appellants/tenant on 02.02.2006 in respect ofcertain godowns and other structures

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