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Delhi HC Allows Application to Extend Time for Completion of Arbitration Proceedings - (16 Apr 2020)

ARBITRATION

Delhi High Court has allowed extension of time in a plea moved under Section 29A(5) of the Arbitration and Conciliation Act, 1996 for concluding the arbitration proceedings and passing of the award by 6 months from 14th April, 2020, in light of the COVID-19 pandemic.

Tags : DELHI HC   ARBITRATION  

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