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Meghalaya HC: Non-Signatory or Non-Existent LLP Cannot Claim Arbitration via Group of Companies - (11 Dec 2025)

ARBITRATION

Meghalaya High Court dismissed Suraksha Salvia LLP’s appeal against the termination of a PPP for a diagnostic centre in Shillong, ruling that a company not in existence at the time of the agreement cannot invoke protection under Section 9 of the Arbitration and Conciliation Act.

Tags : NON-SIGNATORY   ARBITRATION   NON-EXISTENT  

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