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SC: Arbitrator Has Discretion to Award Post-Award Interest on Part of The Sum - (02 Sep 2022)

ARBITRATION

Supreme Court has held arbitrator has the discretion to determine the rate of reasonable interest, the sum on which the interest is to be paid, that is whether on the whole or any part of the principal amount and the period for which payment of interest is to be made.

Tags : SUPREME COURT   ARBITRATOR   DISCRETION  

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