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SC: Arbitration Award Fixing Price of Land Can't be Executed Like a Decree - (27 Apr 2020)

ARBITRATION

Supreme Court has held that an arbitration award fixing the price of the land cannot be executed like a decree for specific performance of sale agreement, when the reference to arbitrator was only for determining the compensation under the sale agreement.

Tags : SUPREME COURT   ARBITRATION AWARD FIXING PRICE OF LAND  

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