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SC: Mere Execution of Full & Final Settlement Receipt or Discharge Voucher Can’t be Bar to Arbitratio - (07 May 2025)

ARBITRATION

SC has observed that mere execution of a full and final settlement receipt or a discharge voucher cannot be a bar to arbitration even when validity thereof is challenged by the claimant on the ground of fraud, coercion or undue influence.

Tags : SUPREME COURT   FINAL SETTLEMENT RECEIPT   DISCHARGE VOUCHER  

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