Delhi High Court: U/S 9 of Arbitration and Conciliation Act, 1996, Scope of Inquiry is Limited - (14 Jun 2024)
ARBITRATION
Delhi High Court has held that the scope of inquiry under Section 9 of Arbitration and Conciliation Act, 1996 is limited to prima facie examination of issues raised by parties. The issues of fact or law are not to be determined finally as they fall within the jurisdiction of the Arbitral Tribunal.
Tags : DELHI HIGH COURT S. 9 OF A&C ACT SCOPE OF INQUIRY PRIMA FACIE
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