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Delhi HC: JD Cannot Move Objections u/s 47 of CPC against Execution of Award - (14 May 2025)

CIVIL

Delhi High Court has observed that a judgment debtor (JD) cannot move objections under Section 47 of CPC, 1908 against application for execution of award under Section 36 of the Arbitration and Conciliation Act, 1996.

Tags : DELHI HIGH COURT   JUDGMENT DEBTOR   SECTION 36  

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