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Citedby 10 docs - [View All]
Apeejay Oxford Bookstores ... vs Hotel Leela Venture Limited on 10 May, 2007
M/S. Budhlani Builders Pvt. Ltd vs Essle Mining & Industries Ltd on 26 July, 2011
M/S Bhagyanagar Metals Ltd., ... vs Bharat Sanchar Nigam Ltd., Bombay on 27 February, 2004
Ms.Bhagyanagar Metals ... vs Bharath Sanchar Nigam ... on 27 February, 2004
Hotel Leelaventure Limited A ... vs Appejay Oxford Bookstores Pvt. ... on 18 October, 2006

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[Section 11] [Complete Act]
Central Government Act
Section 11(11) in The Arbitration And Conciliation Act, 1996
(11) Where more than one request has been made under sub- section (4) or subsection (5) or sub- section (6) to the Chief Justices of different High Courts or their designates, the Chief Justice or his designate to whom the request has been first made under the relevant sub- section shall alone be competent to decide on the request.