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HP HC: Mere Interest in a Project Cannot Justify Impleading a Non-Signatory in Arbitration - (02 Jan 2026)

ARBITRATION

Himachal Pradesh High Court held that mere financial or consequential interest does not justify impleading a non-signatory in arbitration, emphasizing that only parties involved in negotiation, performance, or termination of the contract can be joined under Supreme Court tests.

Tags : INTEREST   NON-SIGNATORY   IMPLEADING  

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