Challenge to Arbitrator Appointed should be Raised Before Arbitrator Himself First: SC - (05 Dec 2018)
Supreme Court has reiterated that any challenge to arbitrator appointed should be raised before arbitrator himself under Section 13 of the Arbitration and Conciliation Act 1996, in the first instance and thereafter under Section 34 of the Act.
Tags : SUPREME COURT ARBITRATOR APPOINTMENT OF ARBITRATOR
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