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Delhi HC: Order Terminating Arbitral Proceedings Without Issuing Show Cause Notice Is Unsustainable - (12 May 2022)

ARBITRATION

Delhi High Court has ruled that the Arbitral Tribunal's abrupt issuance of orders terminating arbitral proceedings under Section 25 (a) of the Arbitration and Conciliation Act, 1996, without holding a hearing or issuing a show cause notice, is unsustainable and demonstrates perversity of approach.

Tags : DELHI HIGH COURT   ARBITRATION AND CONCILIATION ACT   1996   UNSUSTAINABLE   SECTION 25 (A)  

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