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Delhi HC: Order Rejecting Appln. for Impleading 3rd Party is Not Interim Arbitration Award - (26 Dec 2022)

ARBITRATION

Delhi High Court has held that an order of tribunal rejecting the application for impleading a party to arbitration is not an interim award but merely a procedural order, therefore, cannot be challenged under Section 34 of the Arbitration and Conciliation Act.

Tags : DELHI HIGH COURT   INTERIM ARBITRATION AWARD   IMPLEADING  

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