Report No. 176
Proper court for filing subsequent applications 43C.
Notwithstanding anything contained in this Part or in any other law for the time being in force but subject to sub clause (ii) of clause (a) of section 43B, where with respect to an arbitration agreement, any application is made or is required to be made before a 'Court' in the manner mentioned in this Part, such an application shall be made to the 'High Court' and all subsequent applications arising out of that agreement and the arbitral proceedings shall be made in that High Court and in no other High Court.
High Court for purposes of this Chapter
43 D. The references to 'High Court' in sections 43B and 43C shall be construed as a reference to the High Court within whose territorial limits, the principal civil court or the court of the principal Judge of the City Civil Court referred to in clause (e) of sub-section (1) of section 2 ,as the case may be, is situated.".
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