SC: Mere Use of Words ‘Arbitration’ or ‘Arbitrator’ in Clause Won't Make it Arbitration Agreement - (04 Aug 2022)
ARBITRATION
Supreme Court has held that mere use of the word "arbitration" or "arbitrator" in a clause will not make it an arbitration agreement, if it requires or contemplates a further or fresh consent of the parties for reference to arbitration.
Tags : SUPREME COURT ARBITRATION CLAUSE CONSENT OF PARTIES
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