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Del. HC: Arbitral Award Upheld against IRCTC in Issue Over Reimbursement For Catering Services - (14 Feb 2025)

ARBITRATION

Delhi High Court while stating Court’s limited scope of interference in arbitral award under Section 34 and 37 of the Arbitration and Conciliation Act, 1996, has upheld arbitral award granted against IRCTC over reimbursement for catering services.

Tags : DELHI HIGH COURT   IRCTC   CATERING SERVICES  

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