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Bombay HC: Court Cannot Undertake Independent Assessment of Arbitral Award U/S 37 of A&C Act - (04 Dec 2023)

ARBITRATION

Bombay HC has held that under Section 37 of Arbitration & Conciliation Act, the challenge must be related to the impugned order passed under Section 34 of the Act and not merely to the arbitral award. It is incumbent upon a party to point out errors in the order to make out a case in appeal.

Tags : BOMBAY HC   ARBITRATION & CONCILIATION ACT   SECTION 37   SECTION 34  

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