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Del HC: Invoices Having Arbi. Clauses that Show Mutual Acceptance Can be Inferred as Arbi. Agreement - (15 Jul 2024)

ARBITRATION

Delhi High Court has held that an arbitration agreement may be inferred directly from the invoices on which actions of the parties are based and which contain arbitration clauses, demonstrating mutual acceptance.

Tags : DELHI HIGH COURT   ARBITRATION AGREEMENT   MUTUAL ACCEPTANCE  

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