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Bombay HC: Arbitration Clause Cannot be Defeated by Adding Cause of Action Beyond its Scope - (13 Apr 2020)

ARBITRATION

Bombay High Court has held that a litigant cannot be permitted to defeat an arbitration agreement by adding a cause of action in the suit which is not covered by the arbitration clause.

Tags : BOMBAY HIGH COURT   CAUSE OF ACTION BEYOND ARBITRATION CLAUSE'S SCOPE  

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