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Report No. 253 11. Jurisdiction in respect of arbitration matters:- Where the subject matter of an arbitration is a Commercial Dispute of a Specified Value and: (1) if such arbitration is an international commercial arbitration, all applications or appeals arising out of such arbitration under the Arbitration and Conciliation Act, 1996 that have been filed in a High Court, shall be heard and disposed of by the Commercial Appellate Division where such Commercial Appellate Division has been constituted in such High Court. (2) if such arbitration is other than an international commercial arbitration, all applications or appeals arising out of such arbitration under the Arbitration and Conciliation Act, 1996 that have been filed on the original side of the High Court, shall be heard and disposed of by the Commercial Appellate Division where such Commercial Appellate Division has been constituted in such High Court. (3) if such arbitration is other than an international commercial arbitration, all applications or appeals arising out of such arbitration under the Arbitration and Conciliation Act, 1996 that would ordinarily lie before any principal civil court of original jurisdiction in a district (not being a High Court) shall be filed in, and heard and disposed of by the Commercial Court exercising territorial jurisdiction over such arbitration, where such Commercial Court has been constituted.    |
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