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Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible - (22 Nov 2024)

ARBITRATION

Delhi HC has affirmed that jurisdiction under Sections 34 & 37 of A&C Act, 1996 is not similar to normal appellate jurisdiction and the legal position is well settled to the effect that a merit based review of an arbitral award involving reappraisal of factual findings is impermissible.

Tags : DELHI HIGH COURT   APPELLATE JURISDICTION   ARBITRAL AWARD  

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