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Calcutta High Court: Arbitration Clause in an Expired Lease Cannot be Invoked For a Fresh Lease - (26 Dec 2025)

ARBITRATION

Calcutta High Court held that an arbitration clause in an expired lease deed cannot automatically apply to disputes over execution of a fresh lease, even when the proposed lease is claimed to arise from prior correspondence between the parties.

Tags : ARBITRATION   EXPIRED LEASE   EXECUTION  

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