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SC: Drafting Confusing Arbitration Clauses Causing Unnecessary Litigation is Professional Misconduct - (23 Feb 2026)

ARBITRATION

Supreme Court criticised law firms for drafting confusing arbitration clauses that spur avoidable litigation in overburdened courts, observing that such practice amounts to professional misconduct while addressing a conflict between jurisdiction and arbitration clauses.

Tags : DRAFTING   ARBITRATION CLAUSES   PROFESSIONAL MISCONDUCT  

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