Delhi HC: Right of Party to File Counter Claims Exists Independently of Any Liberty - (22 Apr 2022)
ARBITRATION
Delhi High Court has held that any issue on which the Arbitral Tribunal has the jurisdiction to pass a final award can also be the subject matter of an interim award made by it, and the same can be challenged before the Court under Section 34 of the Arbitration and Conciliation Act, 1996.
Tags : DELHI HIGH COURT ARBITRAL TRIBUNAL SECTION 34 OF THE ARBITRATION AND CONCILIATION ACT
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