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SC: Arbitral Tribunal has Jurisdiction to Implead Party Not Served with Section 21 Notice - (21 Apr 2025)

ARBITRATION

SC has observed that a notice invoking arbitration under Section 21 of the A&C Act is mandatory. However, merely because such a notice was not issued to certain persons does not denude the arbitral tribunal of its jurisdiction to implead them as parties during the arbitral proceedings.

Tags : SUPREME COURT   ARBITRAL TRIBUNAL   SECTION 21  

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