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SC: Parties Who Consent to Arbitration Can't Later Oppose Award on Non-Arbitrability Grounds - (18 Aug 2025)

ARBITRATION

SC has held that once parties consent to arbitration and accept a consent decree, they’re estopped from later challenging the award as non-arbitrable as doing so violates estoppel and approbate-reprobate principles.

Tags : SUPREME COURT   ARBITRATION   CONSENT DECREE   ESTOPPEL   NON-ARBITRABILITY   TRUST DISPUTES  

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