Delhi HC: Can’t Reject Plaint Due to Arbitration Clause Unless Application u/s 8 is Filed - (30 Jun 2025)
CIVIL
Delhi High Court has held that Courts cannot reject plaint under Order VII Rule 11(d) of the Civil Procedure Code, 1908 due to existence of an arbitration clause unless a proper application is filed under Section 8 of the Arbitration and Conciliation Act, 1996.
Tags : DELHI HIGH COURT ARBITRATION CLAUSE SECTION 8
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