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Supreme Court of Singapore Sets Aside Arbitral Award Passed by Tribunal Presided Over by Ex-CJI - (10 Apr 2025)

ARBITRATION

Supreme Court of Singapore has set aside an arbitral award passed by the tribunal presided over by former CJI Dipak Mishra on the grounds that parallel awards were used as templates in drafting the award to a very substantial degree.

Tags : SINGAPORE SUPREME COURT   ARBITRAL AWARD   PARALLEL AWARDS  

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