Del. HC: Updation Application to Change Amount of Counter Claim is an Amendment Application - (29 Mar 2023)
ARBITRATION
Delhi High Court has held that where a party has filed an application seeking to update its counter claims before Arbitral Tribunal, the said application was, in effect, an application for amendment of the counter-claims, even though it was termed as an updation application.
Tags : DELHI HIGH COURT UPDATION APPLICATION AMENDMENT ARBITRAL TRIBUNAL
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