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Supreme Court: Unsuccessful Party Can Invoke Section 9 of the Arbitration Act Even After an Award - (27 Apr 2026)

ARBITRATION

Supreme Court held that an unsuccessful party in arbitration may still invoke Section 9 of the Arbitration and Conciliation Act, 1996 even after an award is passed, but cautioned that courts must exercise care, caution, and circumspection while deciding such post-award applications.

Tags : ARBITRATION; AWARD; UNSUCCESSFUL PARTY  

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