SC: Order Passed Under Public Premises Act Doesn’t Bar Invocation of Arbitration Clause - (23 Oct 2024)
ARBITRATION
SC has observed that if an arbitration clause is invoked by filing an application under Section 11(6) of the Arbitration & Conciliation Act, 1996 then an eviction order passed under the Public Premises Act, 1971 would not come in the way of such invocation.
Tags : SUPREME COURT ARBITRATION CLAUSE PUBLIC PREMISES
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