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FROM SCC ONLINE TIMES
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CAM Advises Alpha Wave Ventures on Acquisition of 21.74% Stake in I-Ven Realty

Separate teams from Cyril Amarchand Mangaldas acted as legal counsels on a Chinese

Posted on May 16, 2025
All that MP High Court said on registration of FIR against BJP Minister Vijay Shah in Col. Sofiya Qureshi Remark Case

“This is gross subterfuge on the part of the of the State. The FIR has been drawn in a manner so as to assist the suspect Mr. Vijay Shah to be able to have the FIR quashed on a later date.”

Posted on May 16, 2025
Objections under S. 47 CPC not allowed in enforcement proceedings of arbitral award, allowing such objection undermines S.34 A&C Act: Delhi HC

“The provisions of CPC are only applicable to the extent of ‘enforcement’ of an award which are reflected in Order 21 of CPC. The legislature did not intend to permit a challenge an award during enforcement proceedings again on merits as it would be contrary to the objectives of the A&C Act which aims to ensure finality and limited judicial interference.”

Posted on May 16, 2025