Supreme Court: Writ Jurisdiction Cannot Challenge Arbitrator’s Section 16 Decision - (29 May 2026)
ARBITRATION
Supreme Court held that High Courts cannot exercise writ jurisdiction to interfere with an arbitral tribunal’s order passed under Section 16 of the Arbitration and Conciliation Act, 1996, as such intervention is impermissible under the statutory arbitration framework.
Tags : WRIT JURISDICTION; ARBITRATOR; ARBITRATION AND CONCILIATION ACT
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