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SC: Mere Mention of 'Arbitration' Does not Form Agreement Without Clear Intent - (10 Nov 2025)

ARBITRATION

Supreme Court upheld the Punjab and Haryana High Court’s decision to refuse referring the dispute to arbitration. It noted that merely including the term “arbitration” in a clause does not compel arbitration unless the parties clearly intend to resolve disputes that way.

Tags : ARBITRATION   AGREEMENT   INTENT  

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