April,22,2017
On Saturday, Chief Justice of India J.S. Khehar stated that India was becoming a hub of the international arbitration and government’s initiative to work towards the zero interference in the process would promote confidence among foreign traders.Justice Khehar further added that potential for the international arbitration was increasing due to the foreign investment.
CJI was addressing a two-day seminar on the topic ‘Engaging Asia Arbitration Summit’, wherein he said that the Government’s ‘Make in India’ scheme will make the country a favoured market among the emerging ones.
Justice Khehar added that,“At highest level of planning in Government of India's efforts are on that neither government nor its agencies will have to interference in the International Arbitration Process. Zero interference by Government will give room for the foreign traders in India that process here is neutral. This would promote further confidence of the traders in arbitration in country”.
Justice Khehar also pointed out that India has a talented pool of lawyers and the arbitrators and the future of International Commercial Arbitration in Asia must commence from India.
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