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Cal. HC: When Monthly Paybale Amount Surpasses Threshold, Dispute Becomes Subject to Arbitration - (13 Sep 2024)

ARBITRATION

Calcutta High Court has held that when monthly payments required to be made exceed the statutory limit for matters falling within the scope of the West Bengal Premises Tenancy Act, 1997, the dispute becomes subject to arbitration if there is an arbitration clause in lease agreement.

Tags : CALCUTTA HIGH COURT   MONTHLY PAYMENTS   STATUTORY LIMIT  

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