SUSHIL PANDIT Vs. ADSERT WEB SOLUTIONS PVT. LTD

JUDGEMENT

(1.) BY this petition under Section 34 of the Arbitration & Conciliation Act, 1996 the petitioner assails the order dated 11.10.2008 passed by the learned Arbitrator under Section 33(1)(b) of the Act, whereby the learned Arbitrator has allowed the respondents application seeking clarification/interpretation of the award made and published on 27.05.2008.

(2.) THE learned Arbitrator rendered her final award dated 27.05.2008. The respondent then moved an application dated 23.06.2008 under Section 33(1)(b) of the Act before the learned Arbitrator to seek certain clarification/interpretation of the final award dated 27.05.2008.

(3.) WHEN the said application dated 23.06.2008 was moved by the respondent, the petitioner responded vide a letter dated 25.06.2008. The said letter addressed to the learned Arbitrator, with copy to the respondent, stated as follows: