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Application for Enforcing Foreign Award Not to be Dismissed Merely for Not Producing Documents: SC - (19 Nov 2018)

Supreme Court has held that at initial stage of filing of application for enforcement of foreign award non-compliance of the production of documents mentioned in Section 47 of the Arbitration and Conciliation Act shall not entail in dismissal of the application for enforcement of an award.

Tags : SUPREME COURT   FOREIGN AWARDS  

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