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Calcutta HC: Arbitration Agreement Not Discharged By Death of Party and Is Enforceable - (18 Apr 2022)

ARBITRATION

Calcutta High Court has observed that an arbitration agreement will not be discharged by the death of a party and it will be enforceable by or against the legal representatives of the deceased party.

Tags : CALCUTTA HIGH COURT   ARBITRATION AGREEMENT   LEGAL REPRESENTATIVES  

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