MP HC: Can’t Object to Jurisdiction After Participating in Arbitral Proceedings Without Protest - (14 Dec 2022)
ARBITRATION
Madhya Pradesh High Court has held that a party which has participated in the arbitration proceedings without any protest or challenge as to the jurisdiction of the tribunal cannot for the first time challenge the jurisdiction of the tribunal under Section 37 of the A&C Act.
Tags : MADHYA PRADESH HIGH COURT ARBITRAL PROCEEDINGS JURISDICTION PROTEST
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