Cal. HC: Admitting Jurisdiction in Pleading Enough for Express Agreement - (16 Feb 2023)
ARBITRATION
Calcutta High Court has held that filing of pleadings before arbitral tribunal and agreeing to jurisdiction of the tribunal therein satisfies the requirement of ‘express agreement’ given under proviso to Section 12(5) of the Arbitration and Conciliation Act, 1996.
Tags : CALCUTTA HIGH COURT EXPRESS AGREEMENT JURISDICTION ARBITRATION
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