Bombay HC: Court Does Not Have Adjudicatory Powers Under Section 27 of A&C Act - (12 Apr 2022)
ARBITRATION
Bombay High Court has observed that the Court under Section 27 of the Arbitration and Conciliation Act, 1996 does not have the jurisdiction to consider the validity of the reasons set out by the arbitral tribunal in its order permitting the examination of a witness.
Tags : BOMBAY HIGH COURT SECTION 27 OF THE ARBITRATION AND CONCILIATION ACT 1996 ARBITRAL TRIBUNAL
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