Apex Court: Delay of More than 120 Days in Filing Arbitration Appeal not Liable to be Condoned - (16 Dec 2019)
LIMITATION
Apex Court has observed that a delay of more than 120 days in filing appeal under Section 37 of the Arbitration and Conciliation Act, 1996 is not liable to condoned. The Court noted that any delay beyond 120 days in the filing of an appeal under Section 37 from an application either being dismissed or allowed under Section 34 should not be allowed as it will defeat the overall statutory purpose of arbitration proceedings being decided with utmost dispatch.
Tags : APEX COURT ARBITRATION
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