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By Counsel For The Judgment Debtor ... vs Have Gone By Since The Dispute ... on 24 October, 2011
Decor India P. Ltd. vs National Building Const. Corpn. ... on 3 July, 2007
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Vipul Agarwal vs Atul Kanodia And Co. And Anr. on 19 November, 2003
M/S Anjuman Taraqqi Urdu (Hind) vs M/S Vardhman Yarns & Threads Ltd on 2 February, 2012
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Section 35 in The Arbitration And Conciliation Act, 1996
35. Finality of arbitral awards. Subject to this Part an arbitral award shall be final and binding on the parties and persons claiming under them respectively.