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SC: Period for Filing Plea for Enforcement of Foreign Award is Under Article 137 of Limitation Act - (17 Sep 2020)

LIMITATION

Supreme Court has held that the period of limitation for filing a Petition for enforcement of a foreign award under Sections 47 and 49 of the Arbitration and Conciliation Act, 1996, would be governed by Article 137 of the Limitation Act, 1963 which prescribes a period of three years from when the right to apply accrues.

Tags : SUPREME COURT   PERIOD FOR FILING PLEA FOR ENFORCEMENT OF FOREIGN AWARD  

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