AIROnline 2025 SC 2

Supreme Court Of India

(From : AIROnline 2024 Del 1534))

Hon'ble Judge(s): Pamidighantam Sri Narasimha, Manoj Misra , JJ

Arbitration and Conciliation Act (26 of 1996) , S.18— Arbitration proceedings - Examination of witness - Judicial restraint in interfering with order - Record showed that arbitral tribunal had given full opportunity to all parties - Though unrestrained cross-examination by claimant had already exceeded 12 hours, claimant requested for further time to cross examine which was rejected by tribunal - While granting said request, High Court did not indicate how order passed by tribunal was perverse - High Court had erred in interfering with decision of arbitral tribunal and granting one more opportunity to cross examine - Order of High Court was set aside. AIROnline 2024 Del 1534-Reversed (Para 13 16 17)