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 - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH INDIAN OIL CORPORATION LTD. AND OTHERS — Appellant Vs. M/S. SATHYANARAYANA SERVICE STATION AND ANOTHER — Respondent ( Before : K.M. Joseph and B.V Nagarathna, JJ. ) Civil Appeal No. 3533 Of 2023 (Arising out of SLP (C) No. 5698 of 2021) with Civil Appeal No. 3534 of 2023 […]
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