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Raj. HC: Can’t Treat Pre-Arbitration Steps Mandatory if they Could Not be Fructified - (23 Aug 2024)

ARBITRATION

Rajasthan High Court has observed that if the pre-arbitration steps that are mentioned in the agreement could not be fructified, it cannot be said that those steps were mandatory in nature and in case of their failure no arbitration can be initiated.

Tags : RAJASTHAN HIGH COURT   PRE-ARBITRATION STEPS   ARBITRATION  

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