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HP HC: Can’t Entertain Petition u/s 34 Filed beyond Limitation Period Unless Sufficient Cause Shown - (26 Nov 2024)

ARBITRATION

HP High Court has held that if a petition under Section 34 of Arbitration and Conciliation Act is filed beyond the limitation period of three months, then such petition cannot be entertained unless sufficient cause is shown.

Tags : HP HIGH COURT   LIMITATION PERIOD   SUFFICIENT CAUSE  

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