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Del. HC: Court Can’t Set Aside Majority Opinion of the Arbitral Award - (02 Jan 2024)

ARBITRATION

Delhi High Court has held that a party can’t file a petition u/s 34 of A&C Act for setting aside a majority or a dissenting opinion, as in the event Courts follow the trend of setting aside majority award, the same would constitute modification of an award which is not permissible under the Act.

Tags : DELHI HIGH COURT   ARBITRAL AWARD   MAJORITY OPINION  

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