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Bombay HC: Court Shall Refer Parties to Arbitration; When There Is Duality of Expert Opinion - (11 May 2022)

ARBITRATION

Bombay High Court has ruled that when an allegation as to the fraud and forgery committed in the execution of the agreement is made and there is a duality of expert opinion on the genuineness of the agreement, the court shall refer the matter to the arbitrator.

Tags : BOMBAY HIGH COURT   ARBITRATOR   FORGERY  

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