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Delhi High Court: Can Include Non-Signatories in Arbitration Beyond Group Company Ties - (25 Jul 2024)

ARBITRATION

Delhi High Court has held that in an arbitration proceeding, non-signatory can be included if there exists a contractual relationship that makes the non-signatory partially or wholly responsible for obligations towards the claimants.

Tags : DELHI HIGH COURT   NON-SIGNATORIES   ARBITRATION PROCEEDING  

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