Contents
Editorial Note ………………………………………………………………………… ix
Articles
The Goldfish Model of Arbitration: An ‘Out-Of-Bowl’ Approach to Demystifying Procedural Laws in Commercial Arbitration
—Garv Malhotra ……………………………………………………………….. 1
Necessity in Investment Arbitration: Essential Security Interests in the Devas Era
—Sujaya Sanjay ……………………………………………………………….. 17
Exploring the Prospects of a Preliminary Rulings System in Icsid Arbitration: An Efficient and Affordable Alternative to an Appellate System
—Chitransh Vijayvergia ……………………………………………………… 39
Garware Wall Ropes and Indo Unique: The Road Ahead in Treatment of Arbitration Clauses Contained in Unstamped Instruments
—Anu Shrivastava …………………………………………………………….. 66
Confidentiality under the Indian Arbitration Regime
—Jaideep Khanna………………………………………………………………. 84
