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SC: Party Without Notice of Section 11(6) Petition Filed By Other Party Free to Appoint Arbitrator - (06 Jan 2022)

Supreme Court has held that a party to the arbitration agreement can appoint an arbitrator even after an Arbitration Petition under Section 11(6) of the Arbitration and Conciliation Act, 1996 has been filed by the other party before the High Court for appointment of an arbitrator if the party has not been given due notice of the same.

Tags : SUPREME COURT   APPOINTMENT OF ARBITRATOR  

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