Gourab Banerji appointed as the nominee arbitrator in a Bilateral-Investment Treaty arbitration between CTF Holdings SA v Ukraine

The BIT Arbitration has been instituted before the International Centre for Settlement of Investment Dispute (“ICSID”).

Gourab Banerji
Mr Gourab Banerji, Senior Advocate, President of the Arbitration Bar of India, has recently been appointed as the nominee arbitrator in a Bilateral-Investment Treaty (“BIT”) arbitration between CTF Holdings SA v Ukraine.  Mr Banerji has been appointed by the Claimant, i.e., CTF Holdings an entity from Luxemburg, as its nominee. The BIT Arbitration has been instituted before the International Centre for Settlement of Investment Dispute (“ICSID”).
Mr Banerji is the second Indian after late Fali Nariman to have been appointed as an arbitrator in an Investor-State dispute under the aegis of ICSID.
Note:  India is not a signatory to the ICSID Convention.
The ICSID is part of a structure of the World Bank Group and the ICSID Convention is a treaty ratified by 158 Contracting States. It entered into force on October 14, 1966, 30 days after ratification by the first 20 States.

Appointment details are publicly available HERE

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