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Arbitration Act, 1940 – Sections 30 and 33 – Arbitration award – Interference by Court – Scope of –
Bysclaw
Apr 7, 2017![](https://sclaw.in/wp-content/uploads/2017/04/Arbitration.jpg)
By sclaw
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Arbitration and Conciliation Act, 1996 — Where, under an appointment procedure agreed upon by the parties — Section 11(6) —The Supreme Court has clarified the scope of judicial scrutiny under Section 11(6) of the Act, 1996 — The court held that the court’s role in appointing an arbitrator is limited to examining the existence of an arbitration agreement and not to delve into the merits of the dispute or the validity of the agreement — The court further clarified that the issue of whether a claim is time-barred or not should be left to the arbitrator to decide, and the court should not conduct an intricate enquiry into the same — The court’s role is to ensure that the parties’ intention to resolve disputes through arbitration is upheld, and the legislative intention of minimum judicial interference in arbitral proceedings is given full effect — The court’s decision aims to streamline the position of law and avoid conflicts between different decisions in the future.
Jul 20, 2024
sclaw
Arbitration and Conciliation Act, 1996 – Section 32(2)(c) – Termination of proceedings – The dispute revolves around the legality and validity of the termination of arbitral proceedings under Section 32(2)(c) of the Act, 1996, involving a development agreement and a memorandum of understanding between Appellants and Respondent – The Appellant argued that the Respondent abandoned the claim by not taking steps for eight years and failing to attend meetings, justifying the termination – The Respondent argued that there was no abandonment and the proceedings could not be terminated without a positive finding that continuation was unnecessary or impossible – The Supreme Court dismissed the appeal, stating that abandonment must be established and cannot be readily inferred – The court emphasized that the power under Section 32(2)(c) should only be exercised when proceedings have become unnecessary or impossible, not casually – The Court concluded that the Arbitral Tribunal committed illegality in terminating the proceedings, and the parties were directed to appoint a substituted arbitrator in accordance with the law – The appeal is dismissed with no order as to costs.
Jul 5, 2024
sclaw
The power under Section 32(2)(c) of the Arbitration and Conciliation Act, 1996 can be exercised only if, for some reason, the continuation of proceedings has become unnecessary or impossible mere existence of a reason for terminating the proceedings is not sufficient. The reason must be such that the continuation of the proceedings has become unnecessary or impossible.
May 26, 2024
sclaw