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Delhi HC: Recourse to S. 34(4) of A&C Act Cannot be taken to allow Tribunals to Review Awards - (24 Aug 2023)

ARBITRATION

Delhi HC has held that the recourse to Section 34(4) of Arbitration and Conciliation Act, 1996 (A&C Act), that grants authority to courts to remit arbitral award to the Tribunal, can only be taken for correcting the curable defects and not to allow the tribunal to do a review of the award.

Tags : DELHI HIGH COURT   ARBITRATION   REVIEW  

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