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Del. HC: Standard Required to be Met by Post Award S.9 Relief is Higher than Pre-Award S.9 Relief - (22 Oct 2024)

ARBITRATION

Delhi High Court while hearing a matter that arose from a concession agreement executed between parties, has held that standard required to be met by a post-award Section 9 of A&C Act relief is higher than that required by pre-award Section 9 of A&C Act reliefs.

Tags : DELHI HIGH COURT   POST AWARD   PRE-AWARD  

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