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Del. HC: Arbitral Award Passed After Inordinate/Unexplained Delay is Contrary to Justice - (22 May 2023)

ARBITRATION

Delhi High Court has held that an arbitral award passed after an inordinate, substantial and unexplained delay is contrary to justice and in conflict with the public policy of India.

Tags : DELHI HIGH COURT   ARBITRAL AWARD   UNEXPLAINED DELAY   JUSTICE  

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