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Telangana HC: Appointment of Arbitrator by One Party after Due Notice Cannot be Challenged - (01 Jul 2025)

ARBITRATION

Telangana High Court has observed that appointment of an arbitrator solely by one party in accordance with the agreed terms & after giving due notice to the other party, cannot be challenged as unilateral appointment if the other party was given full and fair opportunity to nominate its arbitrator.

Tags : TELANGANA HIGH COURT   UNILATERAL APPOINTMENT   FAIR OPPORTUNITY  

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