MP HC Sets Aside Order Recognising Saif Ali Khan & Family as Heirs of Nawab of Bhopal's Properties  ||  Supreme Court Agrees to Hear Petitions Challenging Bihar Electoral Roll Revision on July 10  ||  NCLT: Dissolution under IBC Can’t Be Used to Frustrate Ongoing Criminal Prosecution under PMLA  ||  Union Government Notifies Waqf Rules 2025  ||  Supreme Court Dismisses Plea Challenging Results & Answer Key of NEET-UG 2025 Exam  ||  SC Introduces Reservations for Other Backward Classes (OBCs) in Staff Recruitments  ||  NCLAT: Restoration Application Can't Be Dismissed if Filed Within 30 Days of Dismissal of OA  ||  NCLAT: Single WhatsApp Message Sent Long Ago Can't Become Foundation to Reject Petition U/S 9 of IBC  ||  CJI Launches Live Streaming Of Bombay HC Proceedings  ||  AP HC Directs Magistrates to follow SC Guidelines Before Remanding a Person Booked For Posts    

Calcutta HC: Post-Award Interest is Not Advisory but Mandate of A&C Act - (04 May 2022)

ARBITRATION

Calcutta High Court has held that award of future or post-award interest is not advisory but a mandate of the Arbitration and Conciliation Act, 1996 and it should be given its due weightage.

Tags : CALCUTTA HIGH COURT   ARBITRATION AND CONCILIATION ACT   1996   POST-AWARD  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved