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SC: Limitation For Filing S.34 Appeal Starts From Disposal of S.33 Application, Allowed or Rejected - (03 Jun 2026)

ARBITRATION

Supreme Court reiterated that the limitation period under Section 34(3) for challenging an arbitral award begins from the date a Section 33 application is disposed of, and not otherwise, in proceedings seeking setting aside of the award.

Tags : APPEAL; ARBITRAL AWARD; LIMITATION  

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