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Supreme Court: Courts Have Sometimes Failed Arbitration, With Interference Curing No Disease - (02 Jun 2026)

ARBITRATION

SC recently criticized excessive judicial interference in arbitration, noting that an award holder who secured an arbitral award in 2014 is still awaiting its benefits in 2026. The Court said such intervention has at times undermined arbitration’s effectiveness and weakened business confidence.

Tags : ARBITRATION; INTERFERENCE; DISEASE  

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