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Telangana HC: Changing Arbitration Venue Without Consent is Legally Perversive - (13 Oct 2025)

ARBITRATION

Telangana High Court held that forcibly changing the arbitration venue without a party's consent amounts to perversity and reflects a clear lack of inherent jurisdiction, thereby violating principles of natural justice and due process.

Tags : ARBITRATION   VENUE   PERVERSIVE  

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