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AIROnline 2018 Mad 500
Madras High Court
Hon'ble Judge(s):
Abdul Quddhose
, J
Arbitration and Conciliation Act (26 of 1996) , S.34— Award - Setting aside of - Dispute arising out of loan agreement - Petitioner set ex parte after several hearing in arbitral proceedings - Arbitrator pronounced order after more than three years from date of reserving matter for pronouncement of order - Award, liable to be set aside.
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