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Del. HC: Objections U/S 47 CPC Can’t Be Considered In Enforcement Petition U/S 36 A&C Act - (27 Jan 2023)

CIVIL

Delhi High Court has ruled that objections available under Section 47 of Code of Civil Procedure, 1908 cannot be considered by a Court at the time of enforcement of an arbitration award under Section 36 of the Arbitration & Conciliation Act, 1996.

Tags : DELHI HIGH COURT   ARBITRATION  

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