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Kar. HC: Non-Signatory Defendants Cannot Be Exposed to Arbitration under Section 8 of A&C Act - (29 May 2023)

ARBITRATION

Karnataka High Court has ruled that the non-signatory defendants cannot be exposed to arbitration under Section 8 of the Arbitration and Conciliation Act by allowing the dispute to be referred to arbitration.

Tags : KARNATAKA HIGH COURT HAS   ARBITRATION AND CONCILIATION ACT   SECTION 8  

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