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Delhi HC: Not Necessary to Go Into Merits of Claim/ Counter-Claim for Appointment of Arbitrator - (02 May 2022)

ARBITRATION

Delhi High Court has ruled that in a petition under Section 11 of the Arbitration & Conciliation Act, 1996 for appointment of arbitrator, it is not necessary to go into the merits of the claim or the counter-claim of the parties.

Tags : DELHI HIGH COURT   SECTION 11   ARBITRATION & CONCILIATION ACT   1996   COUNTER CLAIM  

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