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Bombay HC Imposes Penalty on Adani Group for Seeking Belated Review of Order Appointing Arbitrator - (19 Feb 2020)

LIMITATION

Bombay High Court has quantified Rs. 5 Lakhs as costs to be paid to Antikeros Shipping Corporation while allowing appeals filed by them against an order of a single Judge condoning the delay of 7 years in a review application by Adani Enterprises. The review was sought when arbitration proceedings were at the final hearing stage.

Tags : BOMBAY HIGH COURT   ADANI ENTERPRISES  

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