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SC: Courts and Arbitral Tribunal Have Duty to Examine the Clauses of Contract - (27 Aug 2024)

ARBITRATION

Supreme Court while upholding Calcutta High Court’s decision to set aside arbitrator’s decision, has observed that it is the duty of every Arbitral Tribunal and Court alike and without exception to examine what the contract provides, for contract is the foundation of the legal relationship.

Tags : SUPREME COURT   ARBITRAL TRIBUNAL   LEGAL RELATIONSHIP  

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