Report No. 188
(VIII) Pakistan:
(http://www.dawn.com/2000/02/24/ebr3.htm). (24.2.2000)
One of the types of disputes which have been specially treated in Pakistan concern international commercial disputes between exporters and importers. They may, for example, involve short supply or inferior quality of goods or non-payment of commission, non-shipment of the ordered goods or cancellation of orders. Commercial courts have been provided for in the Imports and Exports Control Act, 1950, which empowers the Federal Government to establish as many commercial courts as it considers necessary.
In terms of powers vested in the Federal Government, two commercial courts, one each at Lahore and Karachi have been set up to adjudicate such trade disputes. These courts take cognizance of trade disputes on complaints in writing made by an officer of the Export Promotion Bureau. The decision of the Commercial Courts is final and cannot be questioned in any court of law.
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