Delhi HC: Use of The Word 'Can' in an Arbitration Clause Does Not Render it Ineffective - (13 Oct 2022)
ARBITRATION
Delhi High Court has held that mere use of the word 'can' in an arbitration clause does not render it ineffective and the intention of the parties to go for arbitration is to be determined on a complete reading of all relevant clauses.
Tags : DELHI HIGH COURT ARBITRATION INTENTION OF PARTIES
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