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All. HC: Extension of Limitation Under A&C Act Can’t be Sought if Party Aware of Contents of Award - (27 May 2024)

ARBITRATION

Allahabad High Court has held that if a party seeking extension of limitation by application of Section 31(5) of the Arbitration and Conciliation Act, 1996 (A&C Act) is aware of the contents of the unsigned award, in such situation limitation period cannot be extended.

Tags : ALLAHABAD HIGH COURT   S. 31(5) OF A&C ACT   LIMITATION PERIOD  

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