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Cal. HC: Arbitrator Relying on Unverified Evidence is Contrary to Fundamental Policy of Indian Law - (24 Jul 2024)

ARBITRATION

Calcutta High Court has observed that evidence which is not verified cannot be equated with proof of a claim and if the arbitrator relies on such evidence it shall be in violation of fundamental policy of Indian law.

Tags : CALCUTTA HIGH COURT   UNVERIFIED EVIDENCE   INDIAN LAW  

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