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Bombay HC: Pre-2015 Unilateral Arbitrator Appointments Remain Valid if Authorised by Contract - (06 Aug 2026)

ARBITRATION

Bombay High Court ruled that pre-October 23, 2015 unilateral arbitrator appointments remain legally valid when supported by contractual terms. However, appointments made without an arbitration clause or consent of the other party would be considered invalid.

Tags : ARBITRATOR APPOINTMENTS; CONTRACT; VALID  

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