On Saturday, Niti Aayog CEO Amitabh Kant said a robust online dispute resolution (ODR) ecosystem has the potential to ensure Justice delivery in a cheaper, quicker & credible manner, which in turn can help in ease of doing business.
Amitabh Kant further said ODR is a fast-evolving dispute resolution mechanism that uses technology not just to aid, but to proactively assist efficient & affordable Justice delivery.
Mr Kant was addressing a virtual seminar on ‘Unlocking Online Dispute Resolution to Enhance the Ease of Doing Business’. “A robust ODR ecosystem in India has the potential to facilitate access to justice & the ease of doing business by making dispute resolution cheaper, quicker & most importantly equally credible as conventional methods of dispute resolution,” he said. Also speaking at the event, Ex-Apex Court Judge Justice B N Srikrishna said ODR can act as a complement to the Court system.
He said that “In fact, it will act as an auxiliary of the court system in the sense that it will prevent a large number of litigations unnecessarily that clutter the courts".
Online Dispute Resolution can help deliver justice to the doorstep of the litigant, Srikrishna said adding that the litigant doesn't need to travel from Kerala to Delhi to solve dispute, he or she can resolve it through the electronic platform.
Cyril Amarchand Mangaldas managing partner Cyril Shroff said that this is an amazing opportunity to create a public-private partnership (PPP) where the Govt can become the technology garage or the solution for finding access to Justice.
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