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2 articles

Later Letters Don’t Restart the Clock: Supreme Court Rejects Builder’s Time-Barred Suit Under Order VII Rule 11

Court News

Later Letters Don’t Restart the Clock: Supreme Court Rejects Builder’s Time-Barred Suit Under Order VII Rule 11

19 Oct 2026Read article ↗

Three Contracts, Two Arbitration Clauses: Supreme Court Refuses to Let the “Mother Agreement” Argument Block a Reference

Court News

Three Contracts, Two Arbitration Clauses: Supreme Court Refuses to Let the “Mother Agreement” Argument Block a Reference

9 Oct 2026Read article ↗