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Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights - (14 Oct 2026)

ARBITRATION

Supreme Court held that a non-signatory may be joined in arbitration if the dispute substantially affects its rights, clarifying that whether such a person is a “veritable party” must be determined from the facts and circumstances of each case.

Tags : NON-SIGNATORIES; ARBITRATION; DISPUTE  

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