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All. HC: Retroactive Application of Rulings to Arbitral Awards Would Create Legal & Procedural Chaos - (21 Oct 2024)

ARBITRATION

All. HC has observed that if parties were allowed to reopen concluded arbitrations based on new judicial rulings, it would lead to a flood of claims seeking to modify arbitral awards. Moreover, retroactive application of judicial decisions to arbitral awards would create legal and procedural chaos.

Tags : ALLAHABAD HC   ARBITRAL AWARDS   RETROACTIVE APPLICATION  

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