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Del. HC: Participation in Civil Suit Filed by Partner, Not Waiver of Right to Invoke Arbitration - (17 Mar 2023)

ARBITRATION

Delhi High Court has observed that participation of a party in a civil suit instituted by a partner, would not debar the party from initiating independent proceedings by way of arbitration, seeking independent remedies under the Partnership Deed.

Tags : DELHI HIGH COURT   ARBITRATION   PARTNER  

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