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SC Upholds Rejection of S. 8 Application as Reliefs Claimed Fell Outside the Arbitration Clause - (03 May 2023)

ARBITRATION

SC while upholding the rejection of an application filed under Section 8 of Arbitration and Conciliation Act, 1996 observed that the cause of action of the suit went beyond the transaction containing arbitration agreement and reliefs claimed fell outside the same.

Tags : SUPREME COURT   ARBITRATION   SECTION 8 OF A&C ACT  

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