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SC: Limited Scrutiny by Court Under S.11 of A&C Act is Necessary And Compelling - (11 Apr 2023)

ARBITRATION

Supreme Court has held that under Section 11(6) of the Arbitration and Conciliation Act, 1996, Court’s are not expected to act mechanically and observed that limited judicial scrutiny at the pre-reference stage, through the eye of the needle, is necessary and compelling.

Tags : SUPREME COURT   JUDICIAL SCRUTINY   ARBITRATION   PRE-REFERENCE STAGE  

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