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Del. HC: Where Arbitrator has Taken Plausible View, Court Cannot Interfere u/s 34 of A&C Act - (21 Nov 2024)

ARBITRATION

Delhi High Court has held that it is settled law that where the arbitrator has taken a possible/plausible view, the court would refrain from interfering with the Award under section 34 of the Arbitration and Conciliation Act, 1996.

Tags : DELHI HIGH COURT   SECTION 34   PLAUSIBLE VIEW  

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