Arbitration and Conciliation Act, 1996 – Section 11(6) – It is the duty of the referral court to decide the said issue first conclusively to protect the parties from being forced to arbitrate when there does not exist any arbitration agreement and/or when there is no valid arbitration agreement at all.
SUPREME COURT OF INDIA DIVISION BENCH MAGIC EYE DEVELOPERS PVT. LTD. — Appellant Vs. M/S. GREEN EDGE INFRASTRUCTURE PVT. LTD. AND OTHERS ETC. — Respondent ( Before : M.R. Shah…