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Calcutta HC: Unilaterally Appointed Arbitrator Violates Natural Justice and Sets Aside the Award - (04 Dec 2025)

ARBITRATION

Calcutta High Court set aside an ex-parte arbitral award, holding that a sole arbitrator appointed unililaterally by one party violates the principles of natural justice and fatally undermines the arbitral process, rendering the resulting award null and void.

Tags : ARBITRATOR   NATURAL JUSTICE   AWARD  

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