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Del. HC: Arbitral Award Gets Vitiated if Basic Contractual Framework Misunderstood - (25 Jul 2024)

ARBITRATION

Delhi High Court has held that if there is any misreading/misunderstanding of the basic contractual framework, the award gets vitiated and makes it vulnerable to be challenged under Section 34(2)(b)(ii) and 34(2A) of the Arbitration and Conciliation Act, 1996.

Tags : DELHI HIGH COURT   CONTRACTUAL FRAMEWORK   A&C ACT  

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