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SC: Not Obligatory to Remit Matter to Tribunal Because Party Filed Application u/s 34(4) - (04 Jan 2022)

Supreme Court has observed that merely because an application is filed under Section 34(4) of the Arbitration and Conciliation Act, 1996 by a party, it is not always obligatory on the part of the Court to remit the matter to Arbitral Tribunal.

Tags : SUPREME COURT   REMIT MATTER TO TRIBUNAL  

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