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SC: Arbitral Award Unenforceable if Invoked During Pending Civil Suit Without Court’s Permission - (01 Jun 2026)

ARBITRATION

Supreme Court observed that during a pending civil suit, an arbitral award obtained under the Arbitration Act, 1940 cannot be relied upon to terminate the proceedings if the arbitration was initiated without the court’s permission, and such an award cannot override the ongoing civil trial.

Tags : ARBITRAL AWARD; CIVIL SUIT; UNENFORCEABLE  

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