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Supreme Court: Unsuccessful Party Can Seek Post-Award Section 9 Relief in Exceptional Cases - (13 Aug 2026)

ARBITRATION

Supreme Court held that interim relief under Section 9 of the Arbitration and Conciliation Act, 1996, may be granted at the instance of an award debtor to prevent unjust enrichment through a bank guarantee and preserve the efficacy of a pending Section 34 challenge.

Tags : POST AWARD; ARBITRATION AND CONCILIATION ACT; UNSUCCESSFUL PARTY  

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