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Bombay HC: Petitions on Ground of Exceptional Circumstances by Arbitral Tribunal Not Maintainable - (11 Apr 2022)

ARBITRATION

Bombay High Court has held that remedy under Section 16 of the Arbitration and Conciliation Act, 1996 lies elsewhere and the petitioners cannot file Writ Petitions under Article 226 or Article 227 of the Constitution of India, 1949 on the ground of exceptional circumstances.

Tags : BOMBAY HIGH COURT   ARBITRATION AND CONCILIATION ACT   1996   ARTICLE 226   ARTICLE 227   CONSTITUTION OF INDIA   EXCEPTIONAL CIRCUMSTANCES  

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