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SC: Agreed Interest Rate Cannot Be Challenged as Exorbitant; Arbitrator Cannot Override Contract - (05 Dec 2025)

ARBITRATION

Supreme Court dismissed BPL Limited’s appeals against an arbitral award, upholding a 36% annual interest on dues to Morgan Securities, ruling that corporate entities cannot later challenge contractual terms as unconscionable after voluntarily agreeing to them.

Tags : INTEREST RATE   EXORBITANT   ARBITRATOR  

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