Report No. 188
Chapter VI
Fast-track procedure for Commercial Divisions in UK and USA
It is proposed that we apply a 'fast-track' procedure for the 'Commercial Division' cases in the proposed Commercial Division of the High Courts. The Law Commission, in its 176th Report on Amendments to the Indian Arbitration and Conciliation Act, 1996 proposed a 'fast-track' procedure for arbitration in India, where parties opt for such a procedure. We shall keep that model as a guide for prescribing a 'fast-track' procedure in Commercial cases of pecuniary value as high as Rs.1 crore or more. This chapter has to be read in conjunction with the next chapter, chapter VII which will deal with high-tech facilities, such as on-line filing, video-conferencing and etc. Before we go into the actual formation of the special procedure, we shall refer to the special procedures in UK and USA.