LEADYESTERDAY'S REPORT
Arbitration and MediationCivil Procedure and Evidence
After Parties Agree On Sole Arbitrator, Meghalaya HC Appoints Jopmiki Shylla To Hear Military Engineering Contract Dispute
The petitioner filed an application under Section 11(6) of the Arbitration and Conciliation Act, 1996, seeking appointment of an arbitrator to resolve disputes under Condition 70 of Contract Agreement No. CESZ/LEI/24...
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