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Supreme Court: Objections to Arbitral Award Execution Allowed Only if Decree is Void or Ultra Vires - (04 Nov 2025)

ARBITRATION

Supreme Court has ruled that enforcement of an arbitral award cannot be stalled, allowing objections only if a decree is void or beyond jurisdiction. It upheld the Delhi HC's dismissal of MMTC's plea to stay a multi-million-dollar award in favor of Anglo American Metallurgical Coal.

Tags : OBJECTIONS   ARBITRAL AWARD   EXECUTION  

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