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SC: Public Sector Undertakings Can’t Appoint Arbitrators Unilaterally - (11 Nov 2024)

ARBITRATION

SC has held that Public Sector Undertakings cannot, unilaterally appoint arbitrators for deciding disputes with private contractors. It was further held that a panel of capable arbitrators can be maintained by PSUs but the opposite party cannot be forced to select its arbitrator from the panel.

Tags : SUPREME COURT   PRIVATE CONTRACTORS   PUBLIC SECTOR UNDERTAKINGS  

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