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Allahabad HC: Application for Extension of Time for Passing Award Lies Only Before High Court - (20 Apr 2022)

ARBITRATION

Allahabad High Court has observed that the Court for the reason of an application under Section 29A of the Arbitration and Conciliation Act, 1996 would only be the High Court that appointed the arbitrator.

Tags : ALLAHABAD HIGH COURT   SECTION 29A OF THE ARBITRATION AND CONCILIATION ACT   1996   HIGH COURT  

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