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Del. HC: Generic Exclusive Jurisdiction Clause Can be Overridden by Designated Venue of Arbitration - (17 Aug 2023)

ARBITRATION

Delhi High Court has held that the generic exclusive jurisdiction clause can be overridden by the designated venue i.e., seat of arbitration as the generic exclusive jurisdiction clause is not a contrary indicia that prevents the venue from becoming the seat of arbitration.

Tags : DELHI HIGH COURT   DESIGNATED VENUE   ARBITRATION  

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