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Del. HC: Detailed Reasons Not to be Given by Arbitrator When Granting Request to Summon Witnesses - (15 Jul 2024)

ARBITRATION

Delhi High Court has held that for granting the request to summon a witness under section 27(1) of the Arbitration and Conciliation Act, 1996, the arbitrator is not required to give any detailed reasons.

Tags : DELHI HIGH COURT   S. 27(1) OF A&C ACT   SUMMON WITNESSES  

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