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Gau HC: Can’t Condone Delay in Filing Petition U/S 34 A&C Act Beyond 120 Days - (17 Apr 2023)

ARBITRATION

Gauhati High Court has held that Court cannot condone delay in the filing of the petition under Section 34 of the Arbitration & Conciliation Act beyond the period of limitation provided under Section 34(3) of Act i.e. 120 days (3 months + 30 days).

Tags : GAUHATI HIGH COURT   PERIOD OF LIMITATION   CONDONE DELAY   ARBITRATION  

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