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SC: Party Accepting Extension of Arbitrator’s Mandate Cannot Later Challenge Award on Expiry Grounds - (27 May 2026)

ARBITRATION

Supreme Court held that a party which participates in arbitration proceedings without objecting to the extension of the arbitrator’s mandate is estopped from later challenging the award on the ground that the mandate had expired, having acquiesced in the continuation of proceedings.

Tags : ARBITRATOR; AWARD; GROUNDS  

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