Delhi HC Delineates Circumstances to Invoke Group of Companies Doctrine - (11 Oct 2022)
ARBITRATION
Delhi High Court has held each Company is a separate legal entity, hence, an agreement entered into by one of the Companies in a group, cannot be binding on the other members of the same group, however concept of Group of Companies, arbitration agreement can be binding on non-signatory Companies.
Tags : DELHI HIGH COURT GROUP OF COMPANY ARBITRATION AGREEMENT
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