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Cal HC: All Unilateral Appointments Not Invalid Unless Appointed Arbitrator Falls Within Schedule 7 - (15 Feb 2023)

ARBITRATION

Calcutta High Court has held that all unilateral appointment of arbitrator are not invalid per se unless the arbitrator’s relationship falls within the Seventh Schedule to the Arbitration and Conciliation Act, 1996.

Tags : CALCUTTA HIGH COURT   UNILATERAL APPOINTMENTS   SEVENTH SCHEDULE   ARBITRATION  

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