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SC: Only Legally Permissible Grounds Should be Included in Petitions & Appeal u/s 34 & 37 of A&C Act - (09 Jul 2024)

ARBITRATION

SC has observed that bulky and lengthy submissions in arbitral proceedings make arbitral procedure inefficient, unfair and waste Court’s time. It is important that members of Bar show restraint by incorporating only legally permissible grounds in petitions u/s 34 and appeals u/s 37 of A&C Act, 1996.

Tags : SUPREME COURT   ARBITRAL PROCEEDINGS   LEGALLY PERMISSIBLE GROUNDS  

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