HP HC: Court Must Confine Itself to Grounds Under Section 34 While Hearing Appeal u/s 37 of A&C Act - (18 Nov 2024)
ARBITRATION
HP High Court has held that a court while dealing with appeals under Section 37 Arbitration and Conciliation Act, 1996, has a very narrow scope of interference, therefore, Courts must confine themselves to grounds strictly available under Section 34.
Tags : HP HIGH COURT SCOPE OF INTERFERENCE SECTION 34
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