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SC: Can’t Set Aside Arbitral Award on Mere Possibility of Alternate Interpretation of Contract - (21 Aug 2023)

ARBITRATION

Supreme Court while observing that the jurisdiction u/s 34 of A&C Act is exercised only to see if the Tribunal’s view is perverse or manifestly arbitrary, has held that an Arbitral award can’t be set aside on mere possibility of an alternative view on facts or interpretation of the contract.

Tags : SUPREME COURT   ARBITRAL AWARD   CONTRACT  

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