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Madras HC: Arbitration Court Not to Embark on Fact-Finding Exercise Within S.34 A&C Act - (01 Mar 2021)

ARBITRATION

Madras High Court has stated that the exercise undertaken to rewrite the arbitration award by ascribing reasons in support of the claims allowed and quantum awarded is not the business of the Arbitration Court and such an exercise could not have been undertaken in this jurisdiction or within the limited arena of operation permitted by Section 34 of the Arbitration and Conciliation Act, 1996 (A&C Act).

Tags : MADRAS HIGH COURT   SETTING ASIDE OF ARBITRAL AWARD  

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