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SC: Delay in Adjudication of Commercial Disputes Affects Ease of Doing Business - (29 Apr 2022)

ARBITRATION

Supreme Court has ordered the Chief Justice of Allahabad High Court to prepare a roadmap for early disposal of execution petitions under the Arbitration Act. The court opined that if commercial disputes are not disposed of, it may affect the economy and may spoil the business link of the parties.

Tags : SUPREME COURT   ALLAHABAD HIGH COURT   BUSINESS   ARBITRATION ACT  

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