Del. HC: Rejection of S.34 Plea Under A&C Act Doesn’t Mean Court Concurs Views of Arbitral Tribunal - (18 Jul 2022)
ARBITRATION
Delhi High Court has held that merely because the challenge to an arbitral award is dismissed by the Court exercising powers under Section 34 of the Arbitration and Conciliation (A&C) Act would not mean that the court has concurred with the view of the arbitral tribunal.
Tags : DELHI HIGH COURT ARBITRAL TRIBUNAL CONCUR
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