delhi high court
Case BriefsHigh Courts

“As per Clause 31.16 of Letter of Intent between parties, place of arbitration was Faridabad (Haryana), which will be chosen as the seat, since seat has not been separately named and there are no other contrary indicia to show that place of arbitration is not intended to be seat of arbitration.”

Case BriefsHigh Courts

Delhi High Court: While observing that the role of ICADR Rules shall come into play with regard to the procedure to be

Op EdsOP. ED.

by Hiroo Advani†, Sheikh Yusuf Ali †† and Manav Nagpal†††
Cite as: 2021 SCC OnLine Blog Exp 30

Case BriefsSupreme Court

Supreme Court: The Bench of RK Agrawal and AM Sapre, JJ has referred the question as to determination of the “seat” and