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Delhi HC: 'Dummy' Appeal Filed Without Award Copy is Non-Est; Cannot Extend Limitation - (23 Mar 2020)

ARBITRATION

Delhi High Court has held that filing of 'dummy' appeals under Section 34 of Arbitration and Conciliation Act, 1996 without the copy of the impugned award is non-est filings and therefore cannot be treated as filed within the limitation period.

Tags : DELHI HIGH COURT   DUMMY APPEAL WITHOUT AWARD COPY  

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