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Supreme Court: Issues of Party Capacity and Maintainability Must Be Decided by Arbitral Tribunal - (18 Dec 2025)

ARBITRATION

Supreme Court reaffirmed that issues concerning whether a person is a genuine party to an arbitration agreement and entitled to invoke the arbitration clause must be left for determination by the Arbitral Tribunal.

Tags : ARBITRAL TRIBUNAL   PARTY   MAINTAINABILITY  

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