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HP HC: When Award is Passed Without Giving Reasons, it Suffers from Patent Illegality - (02 Dec 2024)

ARBITRATION

Himachal Pradesh High Court has held that when an award is passed without giving reasons regarding the adjudication of disputes, the award is said to be suffering from patent illegality and is liable to be set aside.

Tags : HP HIGH COURT   PATENT ILLEGALITY   AWARD  

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