Supreme Court: If Tribunal Ends Case For Unpaid Fees, Parties Must Seek Recall Before Using S.14(2) - (09 Dec 2025)
ARBITRATION
SC held that an arbitral tribunal may terminate proceedings under Section 38(2) of the Arbitration and Conciliation Act if a party fails to pay its share of fees. After termination, the party must first seek recall before the tribunal, and if rejected, approach the court u/s 14(2).
Tags : ARBITRATION AND CONCILIATION ACT ARBITRAL TRIBUNAL TERMINATION
Share : 
|