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Kerala High Court: Review Petition Cannot Be Entertained Against an Order Refusing Arbitration - (15 Dec 2025)

ARBITRATION

Kerala High Court held that review petitions against orders under Section 11 of the Arbitration Act, 1996, refusing to appoint an arbitrator are not maintainable, emphasizing that the court becomes functus officio after deciding such petitions and cannot revisit the merits through review.

Tags : REVIEW PETITION   ARBITRATION   ORDER  

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