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SC: Non-Signatory Party’s Relationship with Signatory Signify Intention to be Bound by Arb. Agreement - (23 Sep 2024)

ARBITRATION

SC has stated that mutual intent of the parties, relationship of a non-signatory with a signatory, commonality of subject matter, composite nature of transactions and performance of contract are all factors that signify the intention of the non-signatory to be bound by the arbitration agreement.

Tags : SUPREME COURT   NON-SIGNATORY   ARBITRATION AGREEMENT  

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