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Del. HC: Award becomes Invalid if Passed by Improperly Appointed Arbitrator - (06 Feb 2025)

ARBITRATION

Delhi High Court has observed that there is a particular framework for appointment of an arbitrator which has to be followed properly and if an arbitrator has been appointed improperly the award passed by such arbitrator becomes non-est and invalid.

Tags : DELHI HIGH COURT   ARBITRATOR   IMPROPERLY APPOINTED  

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