As per the case facts there was a dispute over clauses in arbitration agreements that allowed one party to appoint the arbitrators without the other party's input This raised concerns ... about fairness and impartiality The appeal to the Supreme Court was to clarify if such unilateral appointment clauses were legally valid The question arose whether arbitration agreements allowing one party to unilaterally appoint the arbitration tribunal violate principles of independence impartiality and public policy Finally the Supreme Court held that agreements allowing one party to solely appoint the arbitration tribunal are generally concerning regarding fairness and may go against public policy The Court stated that such agreements would be carefully reviewed and if they do not ensure an independent and fair tribunal they would be declared invalid The Court emphasized that both parties must have equal say in appointing arbitrators to prevent future challenges