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Apex Court: Application under Section 11 of Arbitration Act to Appoint Arbitrator Not Valid - (28 Aug 2019)

ARBITRATION

Apex Court has ruled that an application under Section 11 of the Arbitration and Conciliation Act, 1996/Arbitration Act for appointment of an arbitrator in relation to disputes with National Highways Authority of India is not sustainable in view of Section 3G(5) of the National Highways Act, 1956 which provides for such appointment by the Central Government.

Tags : APEX COURT   ARBITRATOR  

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