Kar. HC: Existence of Arbitration Agreement Can be Presumed if No Denial is Made in Reply - (06 Sep 2022)
ARBITRATION
Karnataka High Court has held that arbitration agreement is said to exist if the petitioner has asserted its existence in its notice of arbitration and the respondent has not denied its existence in its reply to the notice.
Tags : KARNATAKA HIGH COURT ARBITRATION AGREEMENT NOTICE
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