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SC: No Unusual Treatment to be Given to Govt While Considering Application for Stay of Arbitral Award - (15 Jul 2019)

ARBITRATION

Supreme Court (SC) had held that there is no unusual treatment to be given to the Government while considering the application for stay under Section 36 filed by the Government in proceedings under Section 34 of Arbitration and Conciliation Act, 1996.

Tags : SC   ARBITRAL AWARD  

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