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Karnataka HC: Arbitration Relating Third Parties and Leading to Other Proceedings Inarbitrary - (29 Apr 2022)

ARBITRATION

Karnataka High Court has held that reference of a dispute to arbitration cannot be permitted if it would lead to splitting up of the cause of action and cause determination on matters which were not contemplated for arbitration.

Tags : KARNATAKA HIGH COURT   CAUSE OF ACTION   ARBITRATION  

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