Calc. HC: Writ Court Rejecting Claims Over Disputed Issues Doesn’t Bar Arbitration if Clause Exists - (08 Aug 2025)
ARBITRATION
Cal. HC has held that when the claims of a party are not adjudicated by writ courts and subsequently adjudicated by SC in a SLP and the party is directed to invoke alternative remedy of arbitration due to undisputed existence of an arbitration clause, the matter should be referred to arbitration.
Tags : CALCUTTA HIGH COURT WRIT COURTS ARBITRATION CLAUSE
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