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Bombay HC: Court Lacking Jurisdiction to Cannot Appoint Arbitrator, No Objection by Opposite Party - (20 Apr 2022)

CUSTOMS

Bombay High Court has held that a Court cannot appoint an Arbitrator when the only proceeding before it is an application for grant of interim measures under Section 9 of the Arbitration and Conciliation Act, 1996, on the ground that the opposite party has not objected to the Arbitrator appointment.

Tags : BOMBAY HIGH COURT   APPOINTMENT OF ARBITRATOR  

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