FIZA DEVELOPERS Vs. AMCI PVT LTD

JUDGEMENT

(1.) THIS writ petition under Article 227 of the Constitution of India is by the applicant before the "court" within the meaning of this expression as it occurs under Section 2 (e) of the Arbitration & Conciliation Act, 1996 (for short 'the Act') who has filed an application under Section 34 of the Act before the Court for setting aside an Award that has been passed by the Arbitrator before whom the parties had their dispute referred for adjudication.

(2.) OBVIOUSLY the Award being in favour of the other party and the writ petitioner who has to satisfy the Award being unhappy with the Award had invoked the jurisdiction of the Court under Section 34 of the Act for setting aside the Award.

(3.) SUCH an application having been dismissed in terms of the order dated 12-9-2006 (copy at Annexure-E), the petitioner being aggrieved by this order, has approached this Court seeking for setting aside this order and has prayed for allowing the application.