Supreme Court: Issue of Limitation not to be Examined while Considering Application under Section 11 - (28 Nov 2019)
ARBITRATION
Supreme Court has noted that while considering an application under Section 11 of the Arbitration and Conciliation Act, 1996 seeking appointment of an arbitrator, scope of examination by the Court is to be confined only to the existence of the arbitration agreement and nothing else. The Court further observed that once the existence of the arbitration agreement is not disputed, all issues including jurisdiction objections and limitations are to be decided by the arbitrator.
Tags : SUPREME COURT LIMITATION
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