SC: It is Referral Court’s Duty to Decide Issue of Existence and Validity of Arbitration Agreement - (17 May 2023)
ARBITRATION
Supreme Court has held that it is duty of referral court to conclusively decide issue of existence and validity of an arbitration agreement if the same is raised at pre-referral stage, and stated that the said matter requires a thorough examination by the referral court.
Tags : SUPREME COURT ARBITRATION AGREEMENT REFERRAL COURT
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