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Gau HC: Courts Have Duty to Examine & Reject Time Barred Claims to Protect Parties from Arb. Process - (07 Jun 2024)

CIVIL

Gauhati High Court has held that courts have a duty to examine and reject time-barred claims in order to prevent parties from getting trapped in costly arbitration processes.

Tags : GAUHATI HIGH COURT   TIME BARRED CLAIMS   ARBITRATION PROCESSES  

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