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SC: ‘Sufficient Cause’ u/s 29A Should be Interpreted in Context of Facilitating Dispute Resolution - (26 Nov 2024)

ARBITRATION

SC has stated that primary objective in rendering an arbitral award is to resolve disputes through agreed dispute resolution mechanism as contracted by parties. Therefore, 'sufficient cause' under Section 29A of A&C Act should be interpreted in context of facilitating effective dispute resolution.

Tags : SUPREME COURT   DISPUTE RESOLUTION   ARBITRAL AWARD  

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