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AP HC Restores Arbitral Awards in Hindustan Shipyard Case, Allows Moderation of Exorbitant Damages - (05 Jan 2026)

ARBITRATION

Andhra Pradesh High Court set aside a trial court order quashing 13 arbitral awards against Hindustan Shipyard Limited, holding that arbitrators can moderate liquidated damages if they are exorbitant or if delays are attributable to both parties.

Tags : ARBITRAL AWARDS   DAMAGES   HINDUSTAN SHIPYARD CASE  

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