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Delhi High Court: Arbitral Award Set Aside Due to Failure of Arbitrator to Disclose Conflict - (10 Oct 2024)

ARBITRATION

Delhi High Court while setting aside the arbitral award due to failure on part of arbitrator to disclose conflict, has held that the duty of arbitrators to disclose conflicts under Section 12 of Arbitration and Conciliation Act, 1996 is mandatory and such disclosure must be in writing.

Tags : DELHI HIGH COURT   ARBITRAL AWARD   DISCLOSURE  

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