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SC: ‘Exclusive Jurisdiction Clause’ In Arbitration Agreement Will Oust All Other Courts' Jurisdiction - (20 Apr 2017)

Supreme Court has held that when there is an exclusive jurisdiction clause in an arbitration agreement stating that Courts at a particular place alone would have jurisdiction in respect of disputes arising under the agreement, it would oust all other Courts’ jurisdiction in the matter.

Tags : SUPREME COURT   EXCLUSIVE JURISDICTION CLAUS  

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