Bringing you the Best Analytical Legal News
“The Court failed to appreciate as to how the position, where not only does the respondent had the power to unilaterally appoint two out of the three arbitrators and compelled the petitioner to choose one of the panels of five arbitrators can be said to meet the test of ‘counter balancing’.”
Kerala High Court: Devan Ramachandran, J., held that parties to arbitration cannot nominate the arbitrator even if the Arbitration Agreement provides so.
Madhya Pradesh High Court: A Division Bench of Sanjay Yadav and Vivek Agarwal, JJ. entertained a writ appeal which challenged the impugned
Armed Forces Tribunal (AFT): The Bench of S.V.S. Rathore, J. and Lt. General N.B. Singh (Member) dismissed an application challenging the denial of
As reported by media, Justice Brett Kavanaugh was announced as the second Supreme Court of the United States judge by Donald Trump.
Delhi High Court: While relying upon the Supreme Court decision in Sarbati Devi v. Usha Devi, (1984) 1 SCC 424, the Single Bench