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Telangana HC: HC Can Extend Mandate of Arbitrator Only When it Appoints the Arbitrator - (14 Apr 2025)

ARBITRATION

Telangana High Court has held that the mandate of the arbitrator can be extended by the High Court under Section 29A of the Arbitration and Conciliation Act, 1996 when the arbitrator is appointed by the High Court under Section 11(6) of the Act.

Tags : TELANGANA HIGH COURT   MANDATE OF ARBITRATOR   SECTION 11(6)  

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