Delhi HC: Whether A Claim Is 'Notified Claim' Under Contract; Falls Outside the Scope Of Arbitration - (14 Oct 2022)
ARBITRATION
Delhi High Court has observed that the dispute whether a claim raised by a party is a 'Notified Claim' under the Contract, which can be referred to arbitration as per the arbitration clause, falls outside the scope of arbitration.
Tags : DELHI HIGH COURT NOTIFIED CLAIM ARBITRATION
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