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Supreme Court: Non-Signatory That is Not a Veritable Party Cannot Invoke an Arbitration Clause - (10 Dec 2025)

ARBITRATION

Supreme Court has held that a non-signatory to an arbitration agreement cannot invoke an arbitration clause when it has no legal relationship with the parties and there is no indication that the main contract was intended to bind the non-signatory.

Tags : VERITABLE PARTY   ARBITRATION   AGREEMENT  

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