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SC: Arbitral Autonomy Must Be Respected and Judicial Interference Should Remain Minimal - (30 Apr 2025)

ARBITRATION

SC has observed that the role of the court under Section 34 of the A&C is clearly demarcated. It is a restrictive jurisdiction and has to be invoked in a conservative manner. The reason is that arbitral autonomy must be respected and judicial interference should remain minimal.

Tags : SUPREME COURT   ARBITRAL AUTONOMY   JUDICIAL INTERFERENCE  

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