Delhi HC: Can Refer to Arbitration a Dispute Under ‘Non-Binding Term Sheet’ - (23 Dec 2022)
ARBITRATION
Delhi High Court has held that dispute between parties under an agreement titled as "Non-Binding Term Sheet" can be referred to arbitration, as the arbitration clause contained in the said agreement is binding between the parties.
Tags : DELHI HIGH COURT ARBITRATION NON-BINDING TERM SHEET
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