In Judgment Text:
- of the Arbitration and Conciliation Act, 1996, and not in terms of the approved
fee structure as per Ministry - of Defence, the arbitration fee payable would be as per the
fee structure prescribed by the Ministry vide - to payment of arbitral fee as per the approved
fee structure has not been mentioned, which has therefore - 02.2022, the arbitration fee payable would be as per
fee structure prescribed by the Ministry of Defence.
In Headnote:
- from the Ministry of Defence panel of Arbitrators - Hence, arbitration fee payable would be as per
fee structure prescribed by the Ministry of Defence.
In Judgment Text:
- arisen from the State of Orissa where as well, a
Fee Structure Committee functions in terms - as well, the
Fee Structure Committee had reduced the fee to be charged by the institution concerned
In Judgment Text:
- of the writ petition). The petitioner No.2 has also been allowed to submit the fee as per
fee structure
In Judgment Text:
- and punitive for him, when considering member wise
fee structure and the learned counsel for the Petitioner has
In Headnote:
- costs - Petitioner's claim of acting as whistleblower was rejected - Petitioner's challenge to audit
fee structure was refused, stating that he cannot now backtrack on obligation to pay after securing re
In Judgment Text:
- and punitive for him, when considering member wise
fee structure and the learned counsel for the petitioner has
In Headnote:
- was rejected - Petitioner's challenge to audit
fee structure was refused, stating that he cannot now backtrack
J
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