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MP HC: HC Lacks Jurisdiction to Appoint an Arbitrator in International Commercial Disputes - (24 Apr 2026)

ARBITRATION

Madhya Pradesh High Court held that it lacks jurisdiction to appoint an arbitrator in international commercial arbitration involving a foreign party, ruling that such power lies exclusively with the Chief Justice of India or his designate, not with any High Court.

Tags : APPOINT; ARBITRATOR; INTERNATIONAL COMMERCIAL DISPUTES  

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