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Delhi HC: Time Spent in Mediation Would be Excluded from Limitation for Invoking Arbitration - (13 Apr 2022)

ARBITRATION

Delhi High Court has ruled that when the agreement between the parties provides for compulsory mediation, the time spent in the mediation process shall be excluded from the limitation period for invoking arbitration process.

Tags : DELHI HIGH COURT   AGREEMENT   MEDIATION   LIMITATION PERIOD  

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