Delhi High Court
Case BriefsHigh Courts

If the part of an Award proposed to be annulled is independent, stands unattached to the other part and can be validly incised, the partial setting aside would be valid and justified. The same also applies to execution proceedings.

Op EdsOP. ED.

by Surya Teja S.S. Nalla* and Vikas Bhuvana Muralidharan**