Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small  ||  Del HC: Oil Manufac. Restrained from Using ‘Vigoura’ Mark, in Trademark Infringement Case by Pfizer  ||  SC: HC’s Decision Allowing Amendment of Cheque Date Mentioned in Complaint, Set Aside  ||  Del. HC: If Accused Discharged/Acquitted under PMLA, Properties Attached Shall be Released  ||  Bom. HC: For Issuing Reopening Notice After Three Years, Sanctioning Authority has to be PCCIT  ||  Del. HC: Delhi Govt. to Frame Policy for Compensation to Victims of Chinese Manjha  ||  Del HC: Stay on Delhi Govt’s Circular Asking Private Unaided Schools to Get Sanction Before Fee Hike  ||  SC: Stamp Duty Can be Imposed by State on Insurance Policies Executed Within State  ||  SC: IO to Make Clear & Complete Entries in Chargesheet, Role Played by Each Accused to be Mentioned    

SC: Arbitrators Can’t Unilaterally Fix Their Fee as it Violates Party Autonomy - (31 Aug 2022)

ARBITRATION

Supreme Court has held that arbitrators do not have the power to unilaterally fix their fees without the consent of the parties. The Court also held that fee scale prescribed under the 4th schedule of the Arbitration and Conciliation Act 1996 is not mandatory.

Tags : SUPREME COURT   ARBITRATORS   FEES  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved