Delhi HC: Tribunals Should Decide Objections on Its Jurisdiction as Preliminary Issue - (12 Apr 2021)
ARBITRATION
Delhi High Court has held that following the principle of kompetenze-kompetenze, an Arbitral Tribunal has the power to rule on its own jurisdiction. However, depending on each case, the Tribunal ought to decide applications raising objection as to its jurisdiction as soon as possible or with a sense of urgency as a preliminary ground.
Tags : DELHI HIGH COURT ARBITRAL TRIBUNAL
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