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SC: New Arbitration Bill Fails To Provide a Statutory Appeal Against Tribunal Termination Orders - (10 Dec 2025)

ARBITRATION

Supreme Court criticised the new Arbitration and Conciliation Bill for not addressing the ambiguity on relief against an arbitral tribunal’s termination of proceedings, noting that the Bill makes no attempt to fill this legal gap.

Tags : ARBITRATION BILL   TERMINATION   APPEAL  

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