Bombay HC: Contract Discharged by Settlement Can’t be Referred to Arbitration - (18 Aug 2022)
ARBITRATION
Bombay High Court has held that once a settlement is arrived at by the parties, the contract between the parties stands discharged by mutual agreement and hence, the dispute arising under the said contract is a deadwood which cannot be referred to arbitration.
Tags : BOMBAY HIGH COURT ARBITRATION CONTRACT SETTLEMENT
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