SC: Arbitrator Can Award Pendente Lite Interest if Not Barred Under Contract - (20 Mar 2023)
ARBITRATION
Supreme Court has held that unless there is a specific bar under the contract, Arbitrator can award pendente lite interest in view of Section 31(7)(a) of the Arbitration and Conciliation Act 1996.
Tags : SUPREME COURT PENDENTE LITE ARBITRATOR CONTRACT
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