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SC: Novation of Contract Cannot be Considered in Petition Under Section 11 Arbitration Act - (07 Apr 2021)

ARBITRATION

Supreme Court has observed that the question of novation of contract containing an arbitration clause cannot be considered by the Court in a petition filed under Section 11 of the Arbitration and Conciliation Act, 1996.

Tags : SUPREME COURT   NOVATION OF CONTRACT  

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