A.P. NIRMAN Vs. SINDHU TRADE LINKS

JUDGEMENT

(1.) THE facts of all these cases are similar, therefore, for the sake of convenience, I am referring to the facts of O.M.P. No.242/02.

(2.) BY virtue of these objections under Section 34 of the Arbitration & Conciliation Act, 1996 (hereinafter referred to as Act) the petitioner challenges the Award dated 30.12.2000 passed by the sole Arbitrator.

(3.) MR . Siddharth Yadav, on behalf of the petitioner has stressed the following contentions: