Madras HC: Repeated Remand Orders U/S 37 A&C Act are Unworkable Without Reversing Merits - (18 Nov 2025)
ARBITRATION
Madras High Court held that multiple remand orders under Section 37 of the Arbitration Act were unworkable because earlier findings on merits were never reversed, noting that the CPC does not allow a de novo remand without first overturning such findings, making the situation unprecedented.
Tags : REMAND MERITS ARBITRATION AND CONCILIATION ACT
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