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Bombay HC: Claim for Recovery of Security Deposit Is Arbitrable U/S 41 SCC Act - (11 May 2022)

ARBITRATION

Bombay High Court has reiterated that where the parties to a Leave and License Agreement are governed by an Arbitration Agreement, determination of the dispute relating to recovery of the security deposit under the said License Agreement through arbitration is legally permissible.

Tags : BOMBAY HIGH COURT   LICENSE AGREEMENT   ARBITRATION AGREEMENT  

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