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Delhi HC: Trial Court Barred from Reopening Limitation Once HC Condoned Delay - (14 Oct 2025)

CIVIL

Delhi High Court dismissed Delhi Transco Limited’s appeal under Section 37 of the Arbitration Act, upholding the arbitral award favoring M/s Hindustan Urban Infrastructure Ltd., and held that once delay under Section 34 is condoned by the High Court, the District Court cannot revisit limitation.

Tags : DELHI TRANSCO LIMITED   ARBITRATION   ARBITRAL AWARD  

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