Delhi HC: Arbitrator Can’t Allow Forfeiture of Consideration Amount Without a Proof of Actual Loss - (23 May 2022)
ARBITRATION
Delhi High Court has held that the arbitrator cannot allow forfeiture of a substantial amount of consideration without the proof of actual loss solely on the ground that it was referred to as Earnest Money under the contract.
Tags : DELHI HIGH COURT EARNEST MONEY ARBITRATION
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