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Delhi High Court
Case BriefsHigh Courts

“The notice invoking arbitration sent to the same address was reported to have been delivered, but in the Speed Post report, by which the petition was sent to the address, it is stated that no such person is available at the address.”

Case BriefsHigh Courts

Bombay High Court: A Bench comprising of G.S. Patel, J , has held that the Indian Judiciary system is flexible enough to