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Del HC: Party’s Agreement to Constitute Arb. Tribunal Precludes Them From Opposing Arbitrator’s App. - (20 Feb 2024)

ARBITRATION

Delhi High Court has held that if once a party has agreed on constituting an arbitral tribunal then it is prohibited from subsequently opposing the appointment of an arbitrator based on the alleged non-fulfillment of pre-arbitral steps.

Tags : DELHI HIGH COURT   ARBITRATOR’S APPOINTMENT   ARBITRAL TRIBUNAL  

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