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Cal. HC: To Prevent Arbitral Awards from Becoming Meaningless They Should be Made Real - (19 Apr 2024)

ARBITRATION

Calcutta High Court while hearing an application under Section 9 of the Arbitration and Conciliation Act, 1996, has held that serious attempts must be made by Courts to ensure that arbitral awards are enforced and are not rendered illusory or meaningless.

Tags : CALCUTTA HIGH COURT   S.9 OF A&C ACT   ARBITRAL AWARDS  

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