Oil And Natural Gas Corporation Ltd. Vs Afcons Gunanusa JV
.... m. 5. In cases where the arbitrator(s) are appointed by the Court, the order of the Court should expressly stipulate the fee that arbitral tribunal would be entitled to charge. However, where the Court leaves this determination to the arbitral tribunal in its appointment order, the arbitral ...
Supreme Court Of India
Jivanlal Joitaram Patel Vs National Highways Authority Of India
.... to the Act. Therefore, Section 38(1) of the Act and its proviso cannot be resorted to while interpreting the term “sum in dispute”, as occurring in the 4th Schedule to the Act. 13. Rule 3 of the DIAC Rules, relied upon by the Arbitral Tribunal in its order dated 27th January, 2021, is set ...
Delhi High Court
Entertainment City Ltd Vs Aspek Media Private Ltd
.... of the Act, therefore, does not apply, in the present case, as the invocation, thereof, by the petitioner has, consequently, to be regarded as misconceived. 17. Mr. Aggarwal, however, seeks to fall back on Section 14(1)(a) of the Act. 18. Section 14 deals with situations in which ther ...
Delhi High Court
Quippo Construction Equipment Limited Vs Janardan Nirman Pvt. Limited
.... risdiction is exclusively in that place where the arbitration was done. Ld. Lawyer, for the petitioner referred the agreement in between the parties stating that there is a Clause of arbitration at Kolkata but in reply the Ld. Lawyer for the opposite parties stated that there are several agreeme ...
Supreme Court Of India
State Of Bihar And Anr Vs Bihar State Sugarcane Corporation Ltd And Ors
.... r to provide a workable solution to this problem, the Commission has recommended a model schedule of fees and has empowered the High Court to frame appropriate rules for fixation of fees for arbitrators and for which purpose it may take the said model schedule of fees into account. The model sche ...
Patna High Court
R.C.M. Infrastructure Ltd Vs State Highway Authority Of Jharkhand And Ors
.... As well as the respondent no. 1 being the competing parties before the Arbitral Tribunal”.” 3. This order was dictated in open Court in presence of learned counsel for the applicant. In course of hearing before us, it was specifically put to the learned counsel for the applicant by us as t ...
Jharkhand High Court
Mr. Rehmat Ali Baig Vs Minocher M. Deboo and Others
.... . This argument has been dealt with by the Learned Single Judge on the finding that such interpretation of the order dated 13/10/2006 was misdirected; whereas according to the Learned Single Judge, the said order makes it clear that the Arbitrator could call upon the parties to make payment of his f ...
Bombay High Court
Get In Touch With Us
We are here to help. Want to learn more about our services? Please get in touch, we'd love to hear from you!
