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Bom. HC: Party Can Waive Ineligibility of Arbitrator by an Express Agreement in Writing - (14 Nov 2024)

ARBITRATION

Bombay HC has observed that a party can waive ineligibility of an arbitrator by an express agreement in writing under Section 12(5) of Arbitration and Conciliation Act, 1996. Once ineligibility has been waived, waiving party is prohibited from claiming ineligibility of Arbitrator u/s 34 of the Act.

Tags : BOMBAY HIGH COURT   EXPRESS AGREEMENT   INELIGIBILITY  

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