https://sclaw.in/2023/05/11/arbitration-and-conciliation-act-1996-sections-34-and-37-relief-by-modification-of-award-the-court-cannot-after-setting-aside-the-award-proceed-to-grant-further-relief-by-modifying-the-award/
Arbitration and Conciliation Act, 1996 - Sections 34 and 37 - Relief by Modification of Award - The Court cannot, after setting aside the award, proceed to grant further relief by modifying the award