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Del. HC: Non-Signatory's Action Aligning With Signatories Impresses that it’s a Veritable Party - (23 Oct 2024)

ARBITRATION

Delhi High Court has observed that if the non-signatory's actions align with those of the signatories, it could reasonably lead the signatories to believe that the non-signatory was a veritable party to the contract containing the arbitration clause.

Tags : DELHI HIGH COURT   NON-SIGNATORY   VERITABLE PARTY  

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