‘Seat’ Word Not Needed to Confer Court’s Jurisdiction If Arbitration Agreement Allows It: Delhi HC - (10 Sep 2025)
ARBITRATION
Delhi HC held that absence of the word 'seat' in an arbitration agreement doesn’t deprive the court of jurisdiction to decide related disputes. The ruling came in a Section 11(6) petition under the Arbitration Act, seeking appointment of an arbitrator for dispute resolution.
Tags : ARBITRATION DISPUTE RESOLUTION ARBITRATOR JURISDICTION
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