Report No. 188

6. Fast track procedure

6.1 With regard to fresh suits: Fresh suits that may be filed after the establishment of the Commercial Division of High Court would have to be dealt with on the lines of the 'fast track' procedure indicated for 'fast track arbitration' subject to such modifications as may be necessary to suit the procedure of a Civil Court. So far as the 'fast track' procedure for arbitration is concerned, it is contained in Schedule IV of the Bill annexed to the 176th Report on the 'Arbitration and Conciliation (Amendment) Bill, 2002'.