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Delhi HC Clarifies if Whatsapp Acknowledgment Can Make an Arbitral Award Binding - (09 Jul 2026)

ARBITRATION

Delhi HC ruled that a party who acknowledges an arbitral award on WhatsApp and acts in accordance with it cannot later challenge the award after execution proceedings begin. The Court dismissed plea to set aside the award, holding that the challenge was filed beyond the statutory limitation period.

Tags : WHATSAPP; ARBITRAL; ACKNOWLEDGMENT  

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