Supreme Court: Disputes are Not Arbitrable When the Arbitration Agreement is Alleged to be Forged - (03 Feb 2026)
ARBITRATION
The court observed “…in a case where plea is taken with regard to non-existence of an arbitration clause or agreement, the same would amount to serious allegation of fraud and would render the subject matter of an agreement non-arbitrable.”
Tags : ARBITRATION AGREEMENT FORGED DISPUTES
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