mediation Archives | Page 2 of 5

Delhi High Court emphasizes on the importance of husband’s/father’s obligation towards estranged wife/child; Upholds maintenance decree granted by Family Court

The malafide intentions of an estranged husband is to depress his income as much as possible, for sadistic pleasure, of seeing the agony of someone, who has no choice, but to be dependent on him, may be dictated by egoistic propensity to also possibly teach his wife a lesson for not falling in line with whatever be his dictates.

Case Briefs High Courts

Del HC │ Justice Deepak Gupta, former Judge of the Supreme Court of India appointed as the Arbitrator to adjudicate the disputes in L&L Partners Litigation firm after unsuccessful mediation

Delhi High Court: Prateek Jalan, J. took up a petition which was filed under Section 9 of the Arbitration and Conciliation Act,

Op Eds OP. ED.

Making Alternative Dispute Resolution the Primary Mode of Dispute Resolution

by Tariq Khan† and Shriya Luke††
Cite as: 2022 SCC OnLine Blog Exp 36

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Multi-Tier Dispute Resolution Clause

by Ashish Kumar†

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Whether Preconditions to Arbitration are a Matter of Jurisdiction/Admissibility

by Hiroo Advani†, Asif Lampwala†† and Kenneth Martin†††
Cite as: 2022 SCC OnLine Blog Exp 10

Legislation Updates Statutes/Bills/Ordinances

Mediation Bill, 2021 introduced in Rajya Sabha

On December 20, 2021, a Mediation Bill (Bill No. XLIII of 2021) has been introduced in Rajya Sabha with an object to

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Compulsory ADR and Mediation in a Post-Pandemic World

by Muthupandi Ganesan*

Experts Corner Khaitan & Co

Legitimacy of Private Mediation in the Pre-Legislation Era: Busting Myths with Facts

by Raj Panchmatia † and Jonathan Rodrigues ††
Cite as: 2021 SCC OnLine Blog Exp 87

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The Singapore Mediation Convention: A Long Pending Catharsis for Mediation and an Urgent Need for India to Ratify

by Iram Majid†

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Mandatory pre-institution mediation – Purpose v. Procedure

by Bhaven Shah*

Case Briefs Supreme Court

Pre-litigation mediation| SC admits application seeking creation of committee of experts to guide on the implementation of Section 12A of Commercial Courts Act, 2015

Supreme Court: In the petition seeking for standard operating procedures for implementation of pre-litigation mediation under Section 12A of Commercial Courts Act,

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Analysis and Explanation of the Scope of Singapore Mediation Convention

by Ishmeet Kaur and Roopali*

Law Firms News News

Hiroo Advani, Managing Partner, Advani & Co. retains ranking as ‘Band I’ Dispute Resolution Lawyer under Chambers and Partners Asia-Pacific Rankings, 2021

Mr. Hiroo Advani, Senior Managing Partner, Advani & Co. retains ranking as ‘Band I’ Dispute Resolution Lawyer under Chambers and Partners Asia-Pacific

Case Briefs Supreme Court

Parties agreeing to out-of-court settlement without judicial intervention under Section 89 CPC can’t be denied benefit of refund of court fees; they are “even more deserving”: Supreme Court

“No justifiable reason why Section 69-A of Tamil Nadu Court Fees and Suit Valuation Act, 1955 should only incentivize the methods of out-of-court settlement stated in Section 89, CPC and afford step brotherly treatment to other methods availed of by the parties.”