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Madhya Pradesh HC: Court Has Jurisdiction U/S 11 A&C Act to Appoint New Arbitrator - (04 May 2022)

ARBITRATION

Madhya Pradesh High Court has held that once the appointment of arbitrator is void ab initio and the arbitrator is barred by virtue of Section 12 (5) of the Arbitration and Conciliation Act, 1996, then the procedure prescribed for challenging the appointment of an arbitrator are not applicable.

Tags : MADHYA PRADESH HIGH COURT   ARBITRATION AND CONCILIATION ACT   1996   SECTION 12 (5)   VOID AB INITIO  

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