Supreme Court: Need to Impose Timelimit for Oral Submissions in Arbitration Cases - (22 Apr 2025)
ARBITRATION
SC while expressing displeasure over prolonged arguments and submissions made in arbitration proceedings, has noted that unnecessary long oral submissions in high stake matters result in criticism about arbitrations in India. There is a need to impose a time limit for oral submissions in such cases.
Tags : SUPREME COURT ORAL SUBMISSIONS ARBITRATION CASES
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