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U.S. Court denies Go First's motion for Emergency Arbitration in dispute with Pratt & Whitney


Go First.jpg
28 Jul 2023
Categories: Arbitration International News Latest News

India's Go Airlines was on Thursday denied a motion for emergency arbitration in its dispute with U.S. engine maker Pratt & Whitney, a court filing with the U.S. District court of Delaware showed.

The airline, also known as Go First, had in May sought an emergency arbitration to prevent it from going out of business and blamed Raytheon Technologies-owned engine maker for its financial woes and bankruptcy filing.

It alleged that the U.S. firm supplied "faulty" engines and failed to replace them on time, resulting in the grounding of half of its fleet.

Pratt & Whitney has told the court that Go First's claim is "unfounded".

The engine maker as well as the airline did not immediately respond to requests for comment on the court ruling.

(Only the headline and picture of this report may have been reworked by the LatestLaws staff; the rest of the content is auto-generated from a syndicated feed.)

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