Supreme Court: Party to Agreement Cannot be Arbiter in his Own Cause - (13 Sep 2019)
ARBITRATION
Supreme Court has clarified that a party to an agreement cannot be an arbiter in his own cause. The Court observed that as long as the dispute remained pending adjudication it was not fair on the part of the authorities to start recovery proceedings invoking the procedure under the Land Revenue Act without awaiting the outcome of the arbitral proceedings.
Tags : SUPREME COURT ARBITER
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