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Kerala HC: Fresh Arbitration Notice is Required For Second Arbitration After Prior Award Set Aside - (22 Dec 2025)

ARBITRATION

Kerala High Court held that a fresh arbitration notice under Section 21 of the A&C Act, 1996, is mandatory to initiate a second arbitration after a prior award is set aside, even if the earlier award was nullified due to the invalid appointment of the arbitrator.

Tags : ARBITRATION   AWARD   NOTICE  

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