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SC To HCs’: Dispose Sec 11(5) & 11(6) Applications Pending For Over 1 Year Within 6 Months - (25 May 2022)

ARBITRATION

SC while emphasising the need for High Courts to decide applications for appointments of Arbitrators has observed that if the arbitrators are not appointed at the earliest and the applications u/s 11(5) and 11(6) of Arbitration Act are kept pending, it will defeat the object and purpose of the Act.

Tags : SUPREME COURT   HIGH COURTS   ARBITRATION   APPOINTMENT  

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