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SC: It is Up to the Arbitral Tribunal to Adjudicate Upon Construction of Terms of Contract - (10 May 2024)

ARBITRATION

SC has held that it is for Arbitral Tribunal to adjudicate upon construction of terms of a contract. If Arbitral Tribunal takes a particular view on interpretation of the contract, Court under Section 34 of Arbitration and Conciliation Act, 1996 does not sit in appeal over findings of arbitrator.

Tags : SUPREME COURT   TERMS OF CONTRACT   ARBITRAL TRIBUNAL   SECTION 34 OF A&C ACT  

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