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Delhi HC: Use of Word 'Mediation' in Arbitration Clause Does Not Change Character of Clause - (07 Nov 2022)

ARBITRATION

Delhi High Court has held that arbitration clause would not lose its character merely because the word 'mediation' has been used as its nomenclature and in construction of a contractual clause, Court should be guided by substance of agreement rather than by the nomenclature.

Tags : DELHI HIGH COURT   ARBITRATION   MEDIATION  

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