Delhi HC: Claims Raised Before Arbitral Tribunal Cannot be Rejected if Not Mentioned in Notice - (13 Apr 2022)
CRIMINAL
Delhi High Court has held that it is not necessary that a notice issued under Section 21 of the Arbitration and Conciliation Act, 1996 should quantify the amounts that are claimed before the Arbitral Tribunal by the claimant.
Tags : DELHI HIGH COURT SECTION 21 OF THE ARBITRATION AND CONCILIATION ACT 1996 ARBITRAL TRIBUNAL
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