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Gauhati HC: Arbitration Can be Invoked Despite Existence of Alternative Remedy Under RERA Act - (17 Jun 2024)

ARBITRATION

Gauhati HC has held that arbitration can be invoked to settle a real estate dispute, despite the existence of an alternative legal remedy under the Real Estate (Regulation and Development) Act (RERA Act) as there is no inherent conflict or repugnancy between the RERA Act and the Arbitration Act.

Tags : GAUHATI HIGH COURT   RERA ACT   ARBITRATION ACT   REAL ESTATE (REGULATION AND DEVELOPMENT) ACT  

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