Cal. HC: Conduct of the Parties Can't Substitute Arbitration Agreement - (22 Aug 2022)
ARBITRATION
Calcutta High Court has held that Court while exercising powers under Section 11 of Arbitration & Conciliation Act is bound to examine existence of arbitration agreement; in absence of agreement it cannot refer parties to arbitration merely because the respondent did not raise objections.
Tags : CALCUTTA HIGH COURT ARBITRATION AGREEMENT OBJECTIONS
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