On Monday, Union Law Minister Ravi Shankar Prasad said access to the Internet is plainly non-negotiable as it flows from the right to information.
Mr Prasad was speaking at the launch of the fourth edition of the ‘Commentary on Arbitration’ authored by Supreme Court Judge, Justice Indu Malhotra, here.
He said that “On the whole issue of net neutrality, I told Parliament that I will not go into the debate at all. Access to Internet in India is plainly not negotiable. It flows from our right to have information".
The Minister assured that the international arbitration centre at the National Capital, established under the New Delhi International Arbitration Act of 2019, would be “completely autonomous”. Foreign arbitrators would be permitted.
“Let there be no confusion about that. That is our approach,” he said.
The book launch was also attended by CJI SA Bobde.
Source Link
Picture Source :
