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J&K HC: Mere Filing of WS doesn’t Constitute Waiver of Right to Arbitration - (18 Mar 2025)

ARBITRATION

Jammu and Kashmir High Court has held that if a party has raised a preliminary objection in respect of the arbitration clause at the outset then the mere filing of the written statement in a suit does not constitute a waiver of right to arbitration.

Tags : J&K HIGH COURT   RIGHT TO ARBITRATION   WRITTEN STATEMENT  

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