In Judgment Text:
- Ltd. v.
Rail Vikas Nigam Ltd ., 2018/DHC/7804 : (AIROnline 2018 Del 2892), and L and T v.Rail Vikas Vikas Nigam Ltd . ,2020(2) ARBLR 376 : (2020 (2) ADR 486), Voestalpine (supra), Simplex InfrastructureNigam Ltd ., 2018/DHC/3115 : (AIROnline 2018 Del 3512), all of which stress the need for a more diverse- arbitrators being retired employees of the Ministry of Railways, contravenes judgments in SMS Ltd. v.
Rail
In Judgment Text:
- Ltd. v.
Rail Vikas Nigam Ltd ., 2018/DHC/7804 : (AIROnline 2018 Del 2892), and L and T v.Rail Vikas Vikas Nigam Ltd . ,2020(2) ARBLR 376 : (2020 (2) ADR 486), Voestalpine (supra), Simplex InfrastructureNigam Ltd ., 2018/DHC/3115 : (AIROnline 2018 Del 3512), all of which stress the need for a more diverse- arbitrators being retired employees of the Ministry of Railways, contravenes judgments in SMS Ltd. v.
Rail
In Judgment Text:
- Ltd. v.
Rail Vikas Nigam Ltd ., 2018/DHC/7804 : (AIROnline 2018 Del 2892), and L and T v.Rail Vikas Vikas Nigam Ltd . ,2020(2) ARBLR 376 : (2020 (2) ADR 486), Voestalpine (supra), Simplex InfrastructureNigam Ltd ., 2018/DHC/3115 : (AIROnline 2018 Del 3512), all of which stress the need for a more diverse- arbitrators being retired employees of the Ministry of Railways, contravenes judgments in SMS Ltd. v.
Rail
J
J
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