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Delhi HC: Non-Signatory Confirming Party to Arbitration Clause, Can Invoke Arbitration - (13 Oct 2022)

ARBITRATION

Delhi High Court has held that a confirming party to a Contract, who is not bound by the terms of the Contract and on whom no liability is affixed under the Contract, can be referred to arbitration even if he is not a signatory to the arbitration clause contained in the Contract.

Tags : DELHI HIGH COURT   CONFIRMING PARTY   ARBITRATION CLAUSE  

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