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All. HC: Application u/s 34 Can’t be Dismissed for Non-Filing of Certified Copy if Explanation Given - (03 Oct 2024)

ARBITRATION

All. HC has observed that in an application under Section 34 of Arbitration and Conciliation Act, 1996, signed copy of award given by arbitrator must be annexed. If, for any reason the same cannot be filed, filing of the copy of the award along with an explanation, would be an appropriate exercise.

Tags : ALLAHABAD HIGH COURT   SECTION 34   CERTIFIED COPY  

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