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Bombay HC: Tribunal’s Award Even if Erroneous, has to be Challenged by Invoking S. 34 of A&C Act - (24 Oct 2024)

ARBITRATION

Bombay High Court has observed that when the ‘Award’ is made by the Facilitation Council / Tribunal by exercising jurisdiction vested in it, however erroneous the ‘Award’ may be, the same has to be challenged only by invoking Section 34 of the Arbitration and Conciliation Act, 1996.

Tags : BOMBAY HIGH COURT   SECTION 34   AWARD  

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