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Cal. HC: Award Passed by Unilaterally Appointed Arbitrator is Null - (13 Apr 2023)

ARBITRATION

Calcutta High Court has observed that a unilaterally appointed award does not carry the privilege of existence in the eyes of the law and is regarded as a nullity, therefore, there is nothing to execute in an enforcement petition.

Tags : CALCUTTA HIGH COURT   UNILATERAL APPOINTMENT   ARBITRATOR   ENFORCEMENT  

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