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Del. HC: Appln. U/S 34 A&C Act Doesn’t Cease to be Only Because Procedural Requirements Not Complied - (13 Jan 2023)

ARBITRATION

Delhi High Court has held that an application to set aside an arbitral award under Section 34 of the Arbitration and Conciliation Act, 1996 (A&C Act) does not cease to be an application merely because the applicant has not complied with certain procedural requirements.

Tags : DELHI HIGH COURT   ARBITRATION AND CONCILIATION ACT   PROCEDURAL REQUIREMENTS  

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