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Delhi HC: Participation in Arbitral Proceedings Does Not Waiver Right to Challenge Appointment - (18 Feb 2022)

ARBITRATION

Delhi High Court has terminated the mandate of a sole arbitrator appointed unilaterally at the instance of one of the contracting parties. The Court has held that the mere fact that the petitioner did not object to the appointment at the material time and participated in the arbitral proceedings, would not stand in the way of terminating the mandate of such an arbitrator, for the reason that the appointment was made by a person ineligible to be appointed as an arbitrator.

Tags : DELHI HIGH COURT   PARTICIPATION IN ARBITRAL PROCEEDINGS  

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