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Delhi HC: Challenge against Appointment of Arbitrator Can't Be Under Section 14 of the A&C Act - (04 Apr 2022)

ARBITRATION

Delhi High Court has observed that Section 14 of the Arbitration and Conciliation Act, 1996 (A&C Act) does not provide a separate remedy to the parties for challenging the appointment of an arbitrator, notwithstanding the provisions under Section 13 of the Act.

Tags : DELHI HIGH COURT   SECTION 14 OF THE ARBITRATION AND CONCILIATION ACT   1996   APPOINTMENT OF AN ARBITRATOR  

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