Telangana HC: Delay of 435 Days in Filing Appeal is Too Long to Exercise Discretion - (27 Jun 2022)
ARBITRATION
Telangana High Court while dismissing an appeal filed after a long delay of 435 days, has held that having regards to the object of the Arbitration and Conciliation Act, the delay of 435 days in filing an appeal without providing sufficient reason for delay, is too long to exercise discretion.
Tags : TELANGANA HIGH COURT ARBITRATION AND CONCILIATION ACT DELAY
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