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Delhi HC: Practice of Handwritten Clauses In Mediation Settlement Needs To Be Discontinued - (10 Nov 2021)

ARBITRATION

Delhi High Court has observed that the practice of handwritten clauses in mediation settlements needs to be discontinued forthwith, unless it is countersigned or initialled by the Mediator or Counsellor as well as by the parties in their presence.

Tags : DELHI HIGH COURT   PRACTICE OF HANDWRITTEN CLAUSES IN MEDIATION SETTLEMENT  

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