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SC: High Court’s interference in Arbitral Proceedings Permissible Only if Order Perverse - (06 Jan 2025)

ARBITRATION

Supreme Court has stated that High Court’s interference in Arbitral Proceedings in exercise of its Writ Jurisdiction under Article 226 or 227 of Constitution of India is permissible only if the order is completely perverse i.e. that the perversity must stare in the face.

Tags : SUPREME COURT   ARBITRAL PROCEEDINGS   WRIT JURISDICTION  

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