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Karnataka HC: Executing Court Cannot Modify Arbitral Award on the Basis of Memo - (10 Jun 2022)

ARBITRATION

Karnataka High Court has held that in absence of an application filed under Section 33 of the Arbitration and Conciliation Act, 1996 for correction of errors in the arbitral award, the Court cannot pass an order modifying the award on the basis of a Memo filed before it by a party.

Tags : KARNATAKA HIGH COURT   ARBITRAL AWARD   MEMO  

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