Free Legal Advice from Top Lawyers in India
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : Arbitration means if you have with an agreement some one and in that agreement arbitration clause is there then one arbitrator can appoint (he is like a Judge) after hearing of both the side he is giving order then parties can follow the order or you can callenge the order in District Court.
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : strictly is a person to settle the matter amicably. But now a day the arbitrator passing awards to their appointee
Gunturi Chandra Mouli
Eluru , West Godavari
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : It is a step before approaching the court of law and it is done before an ex-judge or it depends on what it is mentioned in the agreement.
mohd abdul quadeer
Shantinagar (Hyderabad), Hyderabad
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : Arbitration is dispute resolving mechanism agreed upon by the parties to the contract and specifically stated in the contract. An Arbitrator or No of Arbitrators are provided in the agreement. Arbitrator or Arbitrators to resolve all past , present and future disputes/differences arising from the agreement and resolve the and is binding on both parties as per the clauses of arbitration.
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : It's a dispute resolution method without approach court. Those who get award can approach court for execution.
V..P.Shamsudheen
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : It's a dispute resolution method without approach court. Those who get award can approach court for execution.
V..P.Shamsudheen
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : It's a dispute resolution method without approach court. Those who get award can approach court for execution.
V..P.Shamsudheen
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : It's a dispute resolution method without approach court. Those who get award can approach court for execution.
V..P.Shamsudheen
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : Arbitration is a procedure in which a dispute is submitted, by agreement of the parties, to one or more arbitrators who make a binding decision on the dispute. In choosing arbitration, the parties opt for a private dispute resolution procedure instead of going to court. in simple words it is other methods to settle dispute by way of settlement.
Question : What is arbitration and action under arbitration
Subject : What is arbitration
Answer By Lawyer : Arbitration is a clause which is inserted upon a contract or agreement mentioning that if any dispute arise in future between the contracting parties they will first take the remedy under arbitration before approaching the court of law.. In arbitration, the arbitrator will try to resolve the dispute out side the court in the interest of both the contracting parties
