DELHI EARTHMOVERS Vs. GIRDHAR BHAGAT AND CO.

JUDGEMENT

(1.) I.A. No. 6189/2010.

(2.) PRESENT petition has been filed under Section 34 of Arbitration and Conciliation Act, 1996 (hereinafter referred to as "Act, 1996") challenging the arbitral Award dated 4th May, 2003 passed by Mr. H.L. Ahuja, Sole Arbitrator.

(3.) MR . Dushyant Sisodiya, learned Counsel for petitioner -objector states that Arbitrator has passed the impugned Award erroneously relying upon the debit notes alleged to have been signed by the petitioner -objector's Project Manager. He states that petitioner -objector's Project Manager had no authority to execute the said debit notes.