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Bombay HC: Court Not Powerless to Appoint Appropriate Arbitral Tribunal - (30 Jan 2023)

ARBITRATION

Bombay High Court has held that even if party’s right to appoint its nominee in Arbitral Tribunal is forfeited because it failed to exercise its right within the statutory period, it would not render the Court powerless to appoint an appropriate Arbitral Tribunal.

Tags : BOMBAY HIGH COURT   ARBITRAL TRIBUNAL   ARBITRATION  

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