SC: Intricate Enquiry Whether Claims are Time Barred Must Not be Conducted by Referral Courts - (19 Jul 2024)
ARBITRATION
Supreme Court while deciding an application on appointment of arbitrator, has held that an intricate evidentiary enquiry must not be conducted by the referral courts in question of whether the claims raised are time-barred or not and the same should be left to the arbitrator for decision.
Tags : SUPREME COURT APPOINTMENT OF ARBITRATOR REFERRAL COURTS
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