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Cal. HC: Court Must Interfere with Arbitrator’s Interim Orders Only When it is Palpably Perverse - (28 Nov 2023)

ARBITRATION

Calcutta High Court has observed that Section 37 Court in appeal must see an interim order passed by arbitral tribunal within prismatic efficacy of the statutory purpose in that the court would only intervene where the exercise of discretion is palpably perverse and patently unconscionable.

Tags : CALCUTTA HIGH COURT   INTERIM ORDERS   SECTION 37  

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