Section 6(1)(iv) in Alternative Dispute Resolution and Mediation Rules, 2017

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State of Telangana - Subsection

Section 6(1)(iv) in Alternative Dispute Resolution and Mediation Rules, 2017

(iv)The court should first ascertain whether the parties are willing for arbitration. The court should inform the parties that arbitration is an adjudicatory process by a chosen private forum and reference to arbitration will permanently take the suit outside the ambit of the court. The parties should also be informed that the cost of arbitration will have to be borne by them. Only if both parties agree for arbitration, the matter should be referred to arbitration.

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State of Telangana - Subsection

Section 6(1)(iv) in Alternative Dispute Resolution and Mediation Rules, 2017