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Gujarat HC: Writ Courts Interfering in Arbitral Procedure Orders Defies A&C Act’s Purpose - (15 Sep 2025)

ARBITRATION

Gujarat HC ruled that writ courts should interfere in arbitral procedural orders, only if, they are completely perverse, made in bad faith, or in rarest of rare cases. This ensures respect for the Arbitration & Conciliation Act’s intent to minimize judicial intervention in arbitration proceedings.

Tags : ARBITRATION & CONCILIATION ACT   ARBITRAL PROCEDURE   RAREST OF RARE  

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