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Kar. HC: Once Right to Refer Dispute to Arbitration is Waived by Party, it Can’t be Reclaimed - (19 Jul 2022)

ARBITRATION

Karnataka High Court has held that if a right to refer dispute to arbitration is once waived by a party, it can’t be allowed to be reclaimed and hence, party cannot be permitted to contend that the suit instituted by the opposite party before Commercial Court was barred by law.

Tags : KARNATAKA HIGH COURT   ARBITRATION   COMMERCIAL COURT  

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