Cal HC: Venue Won’t be Seat of Arbitration if Agreement Confers Jurisdiction on a Different Court - (12 Jun 2023)
ARBITRATION
Calcutta High Court has held that presence of a clause which confers exclusive jurisdiction upon a Court in a place other than the venue of arbitration is a ‘Contrary Indicia’ that prevents the venue of arbitration from becoming the seat.
Tags : CALCUTTA HIGH COURT ARBITRATION SEAT VENUE JURISDICTION
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