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International Centre for Alternative Dispute Resolution had approached the High Court challenging the New Delhi International Arbitration Centre Ordinance 2019, which has resulted in the takeover of the International Centre for Alternative Dispute Resolution set up in the year 1995. As per Section 7 of the Ordinance, all assets are transferred to and vested with the Central Government. Faced with imminent takeover of its assets, ICADR rushed to the High Court challenging the validity of the Ordinance promulgated on March 2, which has "eliminated the very existence of the society".
The bench comprising of Chief Justice Rajendra Menon and Justice V Kameswar Rao vacated the order in the review petition filed against the interim order passed in a writ petition challenging the New Delhi International Arbitration Centre Ordinance 2019.
The court said that the various materials have been produced by the Union of India so it is necessary to make an immediate action. The court further said "We are of the considered view that now in the light of these materials that have come on record, it can be said that the satisfaction arrived at for promulgating the ordinance are based on certain relevant material and, therefore, prima facie judicial review of the order may be beyond jurisdiction of the Court."
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