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Singapore Arbitration Panel: Future Retail Must Take Part in Arbitration Over Dispute with Amazon - (22 Oct 2021)

ARBITRATION

Singapore Arbitration Panel has ruled that Future Retail must take part in arbitration over a commercial dispute with Amazon.com Inc, rejecting the Indian retailer's bid to avoid the process. The Panel has said that the three agreements at the heart of the Future-Amazon dispute must be read together, and not separately and the tribunal has jurisdiction over FRL (Future Retail) in this Arbitration.

Tags : SINGAPORE ARBITRATION PANEL   FUTURE RETAIL   AMAZON  

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