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SC: Writ Petition Can be Entertained Only if Lack of Inherent Jurisdiction in Arbitrator's Order - (21 Sep 2020)

ARBITRATION

Supreme Court has observed that a Petition under Article 227 of the Constitution of India, 1949 against dismissal of a Petition under Section 16 of the Arbitration and Conciliation Act, 1996 can be entertained only when there is perversity in the order which leads to a patent lack of inherent jurisdiction.

Tags : SUPREME COURT   LACK OF INHERENT JURISDICTION  

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