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SC: Arbitrator Cannot Grant Pendente Lite Interest if Contract Contains Specific Clause - (05 Oct 2021)

ARBITRATION

Supreme Court has observed that an arbitrator cannot grant pendente lite interest if the contract contains a specific clause which expressly bars payment of interest, ob serving that such a contractual clause will not be a violation of Section 28 of the Indian Contract Act, 1872.

Tags : SUPREME COURT   PENDENTE LITE INTEREST  

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