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Report No. 253 Chapter III Need to Update and Reframe the Commercial Division of the High Courts Bill, 2009 A. The Need for Commercial Courts in India 3.1 The concept of commercial court - a dedicated forum aimed at resolving complex commercial disputes between parties - is an idea that has merit in its own right. This can be seen from the fact that around the world, many nations have adopted commercial courts as a means to ensure speedy delivery of justice in commercial cases. A more elaborate discussion covering many countries that have set up commercial courts can be found in the 188th Report of the Commission and the same is not being repeated here for the sake of brevity. However, it would be worthwhile to briefly re-state the justifications for a commercial court in India.    |
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