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HP HC: Can’t Set Aside Award Unless Patent Illegality Established u/s 34 of A&C Act - (14 Nov 2024)

ARBITRATION

Himachal Pradesh High Court has stated that an interference with the award can only be made under Section 34 of Arbitration and Conciliation Act, 1996 when ‘patent illegality’ has been established.

Tags : HP HIGH COURT   SECTION 34   PATENT ILLEGALITY  

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