SC: When Parties Change Venue of Arbitration by Mutual Agreement, New Place is Seat of Arbitration - (19 Apr 2021)
ARBITRATION
Supreme Court has held that when parties change the 'venue/place of arbitration' by mutual agreement, the new venue/place will become the 'seat of the arbitration'. Therefore, the Courts at the changed venue/place of arbitration will be having jurisdiction over the arbitral proceedings.
Tags : SUPREME COURT SEAT OF ARBITRATION
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