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SC: Court u/s 37 Arbitration Act Has No Jurisdiction to Remand Matter to Same Arbitrator - (23 Feb 2022)

ARBITRATION

Supreme Court has observed that a Court, under Section 37 of the Arbitration and Conciliation Act, 1996 has no jurisdiction to remand the matter to the same Arbitrator unless it is so consented by both the parties.

Tags : SUPREME COURT   REMAND OF MATTER  

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