SC: Governing Law Clause Relevant to Determine Arbitral Seat When Two Venues Are Named - (13 Oct 2026)
ARBITRATION
Supreme Court held that where an arbitration clause names two venues without specifying the juridical seat, the governing law clause granting exclusive jurisdiction to courts at a particular place may indicate the parties’ intended seat of arbitration.
Tags : ARBITRATION; VENUES; ARBITRAL SEAT
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