Bombay HC: Award Need Not be Set Aside for Mere Erroneous Application of Law - (23 Aug 2022)
ARBITRATION
Bombay High Court has held that when the court is convinced that the Arbitrator has erred only on specific issues and that the arbitral award is otherwise sustainable, the court is not mandatorily required to set aside the entire award under Section 34 of the Arbitration and Conciliation Act, 1996.
Tags : BOMBAY HIGH COURT ARBITRATOR ERRONEOUS APPLICATION
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