LAWS(DLH)-2022-12-34

ABHISHEK AGARWAL Vs. UNION OF INDIA

Decided On December 09, 2022
Abhishek Agarwal Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) The instant Public Interest Litigation has been filed by one, Mr. Abhishek Kumar, a Lawyer, challenging the constitutional validity of Sec. 5 ("Impugned Sec. ") of the New Delhi International Arbitration Centre Act, 2019 ("Act").

(2.) The Act was promulgated on 26/7/2019 and came into force from 2/3/2019. The Act envisages the creation of New Delhi International Arbitration Centre ("NDIAC/Centre"). The purpose of the Act is to create an independent and autonomous regime for institutionalised arbitration. The Act is also meant for revamping the pre-existing International Centre for Alternate Dispute Resolution and to utilise its infrastructure, and other facilitates.

(3.) The Impugned Sec. deals with the composition of members of the Centre, and their appointment. It reads as under: -