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Del. HC: Participation in Arbitral Proc. Doesn’t Imply Acceptance of Arbitrator’s Unilateral Appoin. - (24 Mar 2025)

ARBITRATION

Delhi High Court has held that mere participation in the arbitration proceedings cannot tantamount to acceptance of unilateral appointment of Arbitrator unless objections are expressly waived in writing.

Tags : DELHI HIGH COURT   UNILATERAL APPOINTMENT   ARBITRATION PROCEEDINGS  

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