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AIR 2020 SUPREME COURT 5127
::AIROnline 2020 SC 780
Supreme Court Of India
Hon'ble Judge(s):
S. A. Bobde,
A. S. Bopanna,
V. Ramasubramanian
, JJJ
Arbitration and Conciliation Act (26 of 1996) , S.11— Arbitration agreement -Scope - Parties entering into two separate agreements - One for pricing and other for purchase - Each containing arbitration clause - Respondent initiated arbitral proceedings under pricing agreement - Arbitration clause under pricing agreement permitting reference to issues arising under that agreement along with issues of purchases and sales - Pricing agreement connected with purchase agreement - Disputes under both agreements to be covered by arbitration clause in pricing agreement. (Para 10 14)
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