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Delhi HC: Mere 2-Year Delay in Arbitral Award does not Warrant Setting Aside - (17 Sep 2026)

ARBITRATION

Delhi High Court held that an arbitral award cannot be set aside solely because it was delivered two years after being reserved. The Court said that delay, by itself, is not a ground for setting aside an award under the Arbitration and Conciliation Act, 1996.

Tags : ARBITRAL AWARD; ARBITRATION AND CONCILIATION ACT; DELAY  

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