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SC: Refusal to Condone Delay for Appeal Under Section 34 of Arbitration Act Appealable - (12 Feb 2021)

LIMITATION

Supreme Court has held that an order refusing to condone the delay in filing an appeal under Section 34 of the Arbitration and Conciliation Act 1996 is appealable under Section 37 of the Arbitration Act.

Tags : SC   CONDONE  

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