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Citedby 14 docs - [View All]
Yograj Infras.Ltd. vs Ssang Yong Engineering & ... on 1 September, 2011
Vijay Gupta vs Renu Malhotra on 25 February, 2008
National Highways Authority Of ... vs China Coal Construction Group ... on 23 January, 2006
Mr. Vijay Gupta vs Ms. Renu Malhotra on 19 December, 2008
Mr. Vijay Gupta vs Ms. Renu Malhotra on 19 December, 2008

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[Section 37(2)] [Section 37] [Complete Act]
Central Government Act
Section 37(2)(b) in The Arbitration And Conciliation Act, 1996
(b) granting or refusing to grant an interim measure under section 17.