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Del HC: Counter-Balancing Not Achieved Where Majority of Tribunal Members Appointed By One Party - (12 Jul 2023)

ARBITRATION

Delhi High Court has held that where a party is required to appoint an arbitrator from a panel made by the other contracting parties, it is mandatory for the panel to be sufficiently broad based.

Tags : DELHI HIGH COURT   TRIBUNAL MEMBERS   ARBITRATION  

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