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Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration - (12 Oct 2026)

ARBITRATION

Supreme Court held that once the prima facie existence of an arbitration agreement is shown, the court should appoint an arbitrator and refer the dispute to arbitration. Under Section 11(6-A) of the Arbitration and Conciliation Act, 1996, judicial scrutiny at the referral stage is limited.

Tags : PRIMA FACIE; ARBITRATION AND CONCILIATION ACT; AGREEMENT  

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