Sikkim HC: If Underlying Contract is Invalid, Arb. Agreement Allows Tribunal to Assume Jurisdiction - (15 Nov 2024)
ARBITRATION
Sikkim HC has noted that the validity of an arbitration agreement, in the face of the invalidity of the underlying contract, allows the Arbitral Tribunal to assume jurisdiction and decide on its own jurisdiction by determining the existence and validity of the arbitration agreement.
Tags : SIKKIM HIGH COURT ARBITRATION AGREEMENT ARBITRAL TRIBUNAL
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