Cal. HC: SAMA Not Duly Recognized by Government, Parties Should Approach Court for Arbitrator - (21 Aug 2024)
ARBITRATION
Calcutta High Court has held that under the Arbitration and Conciliation Act, 1996 there is no independent Dispute Redressal Institution in Kolkata including SAMA and the parties should approach the Court for appointment of arbitrator in case if there is a dispute.
Tags : CALCUTTA HIGH COURT SAMA DISPUTE REDRESSAL INSTITUTION
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