Bom. HC: Scope of Examination u/s 11(6A) of A&C Act Confined to Existence of Arbitration Agreement - (17 Oct 2024)
ARBITRATION
Bombay High Court has held that under Section 11(6A) of the Arbitration and Conciliation Act, 1996 the scope of examination is limited to existence of arbitration agreement on the basis of Section 7 of the Act.
Tags : BOMBAY HIGH COURT ARBITRATION AGREEMENT SCOPE OF EXAMINATION
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