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Delhi HC: Rules of Arbitral Institution Do Not Determine Place of Arbitration - (06 Apr 2022)

ARBITRATION

Delhi High Court has observed that the arbitral institution’s rules would not determine the place of the arbitration and only the Courts at the place of arbitration proceedings will have the jurisdiction to consider an application for the appointment of an arbitrator.

Tags : DELHI HIGH COURT   ARBITRATION   ARBITRATION PROCEEDINGS   APPOINTMENT OF AN ARBITRATOR  

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