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Chhattisgarh HC: Arbitral Award Vitiated by Serious Fraud And Criminal Conspiracy Can be Set Aside - (01 Jul 2022)

ARBITRATION

Chhattisgarh High Court has held that an arbitral award that is vitiated by fraud and criminal conspiracy would be void and can be set aside, and the availability of an alternative remedy under Section 34 of the Arbitration and Conciliation Act is not a bar to maintainability of such petition.

Tags : CHHATTISGARH HIGH COURT   ARBITRAL AWARD   ALTERNATIVE REMEDY  

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