Mandate of "Ineligible" Arbitrator u/s 12(5) of Arbitration Act terminates automatically: SC - (17 Apr 2019)
ARBITRATION
Supreme Court held that ineligibility of a person barred from appointment as an arbitrator under Section 12(5) of the Arbitration and Conciliation Act, 1996 (Arbitration Act) can only be waived by a written express agreement between the parties to the dispute after the dispute has arisen.
Tags : SUPREME COURT INELIGIBLE ARBITRATOR ARBITRATION ACT
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