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SICC Sets Aside SIAC Award in Case of Gokul Patnaik v Nine Rivers Capital Ltd - (16 Dec 2020)

ARBITRATION

Singapore International Commercial Court (SICC) has dismissed an application to introduce new evidence on foreign law and to set aside Singapore International Arbitration Centre (“SIAC”) award in Gokul Patnaik v Nine Rivers Capital Ltd on the basis that (i) the Award contained decisions on matters beyond the scope of submission to arbitration; (ii) there was a breach of the rules of natural justice in the making of the Award; and (iii) the Award is contrary to Singapore public policy.

Tags : SINGAPORE INTERNATIONAL COMMERCIAL COURT GOKUL PATNAIK V NINE RIVERS CAPITAL LTD

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